ANUP KUJUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) This petition has been filed for quashing the entire criminal prosecution including the order taking cognizance dtd. 26/11/2019 passed in connection with G.R. Case No.753/2019 (Bokaro Sadar Mahila P.S. Case No.2/2019), pending in the court of the learned Judicial Magistrate, 1st Class, Bokaro.

(2.) Mr. Baibhaw Gahlaut, learned counsel for the petitioner submits that the cognizance order is absolutely bad and is a non-speaking order and it does not reflect any subjective satisfaction as to what are the materials to take cognizance against the petitioner. He submits that the requirements of Ss. 190 and 204 Cr.P.C has not been dealt with in the impugned order.

(3.) Mr. Shailendra Kumar Tiwari, learned counsel for the State submits that there is no illegality in the order taking cognizance.