PRAMILA DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned senior counsel for the petitioners, Mr. Sunil Kr. Dubey, learned counsel for the State and Mr. Avilash Kumar, learned counsel for the O.P. No.2.

(2.) At the outset, Mr. Ajit Kumar, learned senior counsel for the petitioners submits that petitioner no. 2 has left of his heavenly abode that is why by order dtd. 30/3/2022 the name of the petitioner no. 2 was directed to be deleted and the same has been done. He submits that now he confines prayer only with regard to petitioner nos. 1 and 3. He further submits that petitioner no. 1 is mother-in-law and petitioner no. 3 is brother-in-law (Dewar) of the complainant.

(3.) This petition has been filed for quashing the order dtd. 10/7/2013 passed in connection with C.P. Case No. 2118 of 2008 whereby discharge petition filed under Sec. 245 Cr.P.C. has been rejected, pending in the Court of learned Judicial Magistrate, Ist Class, Dhanbad.