ASHOK KUMAR CHOUDHARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Akriti Shree, the learned counsel appearing on behalf of the petitioner and Mr. Prashant Kumar Singh, the learned counsel appearing on behalf of the respondent D.V.C.

(2.) This petition has been filed for quashing of the entire criminal proceeding in connection with C.P.Case No.605 of 2012 as well as the order taking cognizance dtd. 7/8/2012, pending in the court of learned Chief Judicial Magistrate, Bokaro.

(3.) Ms. Akriti Shree, the learned counsel appearing on behalf of the petitioner submits that for the same date of occurrence dtd. 25/6/2012 Balidih P.S.Case No.93 of 2012 was registered on 26/6/2012 and for the same occurrence the present case has been filed. She further submits that in the F.I.R case the petitioner has already been acquitted, however, the present complaint case is pending.