LAWS(JHAR)-2023-7-58

DEEPAK KUMAR LAL Vs. STATE OF JHARKHAND

Decided On July 13, 2023
DEEPAK KUMAR LAL Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. A.K. Kashyap, learned Senior counsel appearing on behalf of the petitioners and Mr. Surendra Prasad Sinha, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 21/3/2017 in connection with Town P.S.Case No.317 of 2016, G.R. Case No.2184 of 2016, pending in the court of learned Chief Judicial Magistrate, Palamau at Daltonganj.

(3.) The complaint case was filed alleging therein that the prosecution case has been initiated on the complaint lodged by the Complainant/Informant (O.P. No. 2 herein) in the court of the learned Chief Judicial Magistrate, Palamau at Daltonganj, which was registered as Complaint Case No. 295/2016 and the same was sent for registration of F.I.R. u/s 156(3) of the Cr.P.C. and the same was registered as Town P.S. Case No. 316/2016 u/s 323, 379/34 of the Indian Penal Code.