NISHKANT DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these three writ petitions common question of law and facts and F.I.R. are under challenge that is why all these writ petitions have been heard together with the consent of the parties.

(2.) Heard Mr. Prashant Pallav, learned counsel for the petitioners, Mr. Sachin Kumar, learned counsel for the respondent no. 2 and Ms. Priti Priyamda, learned counsel for the respondent nos. 2 to 4.

(3.) All these petitions have been filed for quashing of the F.I.R. bearing Deoghar Kunda P.S. Case No. 169 of 2022 including the entire criminal proceeding registered under Sec. 336, 447 and 448 of the Indian Penal Code and Sec. 10 and 11A of the Aircraft Act, 1934, pending in the Court of learned Sub Divisional Magistrate, Dumka.