LAWS(JHAR)-2023-4-69

RAJAN CHOUDHARY Vs. STATE OF JHARKHAND

Decided On April 24, 2023
Rajan Choudhary Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioner, Mr. Santosh Kr. Shukla, learned counsel for the State and Mr. Aashish Kumar, learned counsel for the O.P. No. 2.

(2.) This petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 21/9/2011 passed in Complaint Case No. 538 of 2011, pending in the Court of learned Judicial Magistrate, Ranchi.

(3.) The complaint petition has been filed alleging therein that the complainant/O.P. No. 2 is the Managing Director of M/s Makan Developers (I) Pvt. Ltd., a company incorporated under the Companies Act, 1956 having its registered office at Patna Super Market, Fraser Road, Patna-800001. It deals in construction-cum development work in Bihar as well as in Jharkhand.