NIBHA KARAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition under Article 226 of the Constitution of India has been filed with a prayer to quash the F.I.R. in connection with Jaganathpur P.S. Case No.230 of 2019 registered for the offences punishable under Ss. 420, 323, 354, 379, 506, 34 of the Indian Penal Code pending in the court of learned Judicial Magistrate-1stClass, Ranchi. Though, Sec. 34 has wrongly been mentioned as Sec. 349 of the Indian Penal Code in paragraph-1 (i) at page-4 of the brief and in prayer portion at page-24 of the instant writ petition.

(3.) Though some additional prayer was also made for quashing some other F.I.Rs. but it is evident from the order No.11 dtd. 26/4/2023, that the petitioners have confined their prayer in this Writ Petition for quashing the F.I.R. of Jaganathpur P.S. Case No.230 of 2019. Hence, this Writ Petition is confined to the prayer for quashing the F.I.R. of Jaganathpur P.S. Case No.230 of 2019 only.