MAHESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rakesh Kumar Sinha and Mrs. Jasvinder Mazumdar, learned counsels for the petitioner, Mr. Shailesh Kumar Sinha and Mr. Fahad Allam, learned counsels for the State and Mr. Raj Vardhan, learned counsel for opposite party no.2.

(2.) In both the petitions, common order taking cognizance as well as FIR are under challenge and that is why, both the petitions have been heard together with consent of the parties.

(3.) In these petitions, the prayer has been made for quashing the entire criminal proceeding including the order dtd. 30/1/2013 passed by the learned Judicial Magistrate, Ghatshila in connection with Chakulia P.S. Case No.2/2009, corresponding to G.R. No. No.08/2009, pending in the court of the learned Judicial Magistrate, 1st Class, Ghatshila.