UDAI NARAYAN SAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the petitions common question of law and cognizance order are under challenge that is why both the petitions have been heard together with the consent of the learned counsel for the parties.

(2.) Heard Mr. Rohan Mazumdar, learned counsel for the petitioners, Mr. Tapas Roy and Mr. Ravi Prakash, learned counsels for the State and Mr. Devnandan Rajak, learned counsel for the O.P. No.2.

(3.) Both the petitions have been filed for quashing of entire criminal proceeding including order dtd. 10/8/2009 passed by the learned Chief Judicial Magistrate, Deoghar in P.C.R. Case No. 919 of 2007 whereby cognizance has been taken under Sec. 406, 420 of the I.P.C., pending in the Court of learned S.D.J.M. at Deoghar.