DHANNU PRASAD SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) HEARD learned counsel appearing for the petitioner and learned counsel appearing for the State.

(2.) LEARNED counsel appearing for the petitioner submits that this application has been filed for quashing of the FIR of Lohardaga P.S. case no.192 of 2007 but during pendency of this application, charge sheet was submitted, upon which cognizance of the offence punishable under Section 420 of the Indian Penal Code and also under Section 7 of the Essential Commodities Act was taken against the petitioner and that order has been challenged by way of interlocutory application and therefore, prayer made in the interlocutory application be allowed to be incorporated in the main application.

(3.) THE aforesaid I.A stands disposed of.