SHASHI BHUSHAN SRIVASTAVA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sanjay Kumar, the learned counsel appearing for the petitioners.

(2.) Heard Mr. Pankaj Kumar Choudhary, the learned A.P.P. appearing for the Opposite Party-State.

(3.) The petitioners have filed the present criminal miscellaneous petition for quashing of the First Information Report in Dumka Town P.S. Case No.118 of 2020 instituted under Ss. 409, 420, 467, 468, 471, 120(B) of the Indian Penal Code and the entire criminal prosecution in connection with the aforesaid F.I.R., presently pending in the court of C.J.M., Dumka, as the same is completely vague disclosing no criminal liability against the petitioners.