GOPINATH SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Bibhash Sinha, learned counsel for the petitioner, Mr. A.K. Kashyap, learned senior counsel along with Mrs. Chaitali Chatterjee Sinha, learned counsel for respondent no.2 and Mr. Piyush Anand, learned counsel for the State.

(2.) This petition has been filed for quashing the entire criminal proceeding including the order dtd. 5/10/2016, whereby cognizance for offence under Sec. 304A of the Indian Penal Code has been taken against the petitioner in connection with C.P. Case No.379/2015, pending in the court of the learned Judicial Magistrate, 1st Class, Bokaro.

(3.) I.A. No.11562 of 2022 has been filed, whereby, subsequent development has been sought to be challenged by way of amendment as substance has been explained to the petitioner vide order dtd. 25/8/2022.