KAUSHLENDRA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Vijay Kumar Sharma, learned counsel for the petitioners, Mrs. Priya Shrestha, learned counsel for the State and Mr. A.K. Sahani, learned counsel for opposite party no.2.

(2.) This petition has been filed for quashing the entire criminal proceedings including the order dtd. 29/3/2016 passed by the learned Sessions Judge, Chatra in Criminal Revision No.18/2015 arising out of Complaint Case No.208/2012.

(3.) Subsequently, the learned court has taken cognizance vide order dtd. 3/2/2017 against the petitioners, which has been challenged by filing I.A. No.8126 of 2023.