SUNIL KATIYAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, the learned counsel assisted by Mr. Bibhash Sinha, the learned vice counsel appearing on behalf of the petitioner and Mr. Shadab Eqbal, the learned counsel appearing on behalf of the O.P.No.2.

(2.) Since in both the petitions common complaint and the common facts are involved and as such with consent of the parties, both these petitions are being heard together.

(3.) In these petitions the petitioners have prayed for quashing of entire criminal proceeding initiated against the petitioners in connection with Complaint Case No.271 of 2018 including the order dtd. 18/9/2018, passed by learned Judicial Magistrate,1st Class, Bokaro, pending in that court.