RAJO DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra Tripathi, learned counsel for the petitioners, Mr. Veervijay Pradhan, learned counsel for the State and Mrs. Pinky Tiwary, learned counsel for the O.P. No.2.

(2.) In both the petitions common cognizance order and F.I.R. are subject matter that is why both the matters are being heard together with the consent of the parties.

(3.) Cr.M.P. No. 415 of 2019 has been filed for quashing of order taking cognizance dtd. 25/1/2018 in connection with Adityapur P.S. Case No. 144 of 2017 corresponding to G.R. No. 556 of 2017, pending in the Court of learned Chief Judicial Magistrate, Seraikella.