ASHOK MEDANKAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioners, Ms. Amrita Kumari and Ms. Nehala Sharmin, learned counsel for the State and Mr. Mahavir Prasad Sinha, learned counsel for opposite party no.2.

(2.) In both the petitions, common complaint case as well as orders are under challenge and in view of that, both the petitions are heard together with consent of the parties.

(3.) In both the petitions, the prayer is made for quashing the entire criminal proceeding in Complaint Case P.C.R. Case No.881/2016 including the order taking cognizance dtd. 5/6/2017, pending in the Court of the learned Judicial Magistrate, 1st Class, Deoghar.