UDAI NARAIN THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel for the petitioner and Mr. Fahad Allam, learned counsel for the State.

(2.) The present petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 25/10/2010 passed in connection with Latehar P.S. Case No. 23 of 2000, corresponding to G.R. No. 99 of 2000, pending in the Court of learned Chief Judicial Magistrate, Latehar.

(3.) Status report is on record which suggests that case of the co- accused has been split up and one of the accused has faced trial and he has been convicted for that he preferred appeal which is still pending and so far as this petitioner is concerned, the case is pending.