ANIMA BAA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel appearing for the petitioners submits that this application shall not be pressed so far petitioner No.2 is concerned and, therefore, the prayer made in this application shall be confined to petitioner No.1 only.

(2.) IN view of the submission, let the name of the petitioner No.2 be deleted from the memo of the petition.

(3.) LEARNED counsel appearing for the petitioner submits that this application has been filed for quashing of the first information report, but while the matter was pending for hearing, cognizance of the offence has been taken vide order dated 29.01.2013, on submission of the charge sheet and, therefore, order dated 29.01.2013, under which cognizance of the offence has been taken, has been challenged to be bad and, therefore, prayer made in the I.A. be allowed to be incorporated in the main application.