HRIDAYASHWAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the petitions common question of law and similar complaint as well as cognizance order are under challenge that is why both the petitions are being heard together with the consent of the parties.

(2.) Both the petitions have been filed for quashing the entire criminal proceeding in connection with G.O. No. 190 of 2013 including order taking cognizance dtd. 28/9/2013, pending in the Court of learned Judicial Magistrate, Ist Class, Saraikella.

(3.) Heard Mr. A.K. Das, learned counsel for the petitioners and Mrs. Shweta Singh and Mr. Santosh Kr. Shukla learned counsels of the State.