SANJEEV KUMAR MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.P.N. Roy, the learned Senior counsel appearing on behalf of the petitioner in Cr.M.P. No.685 of 2021, Mr. A.K. Kashyap, the learned Senior counsel appearing on behalf of the petitioner in Cr.M.P. No.148 of 2014, Mr. Rajendra Krishna, the learned counsel appearing on behalf of the petitioner in Cr.M.P. No.350 of 2014, Mr. Prabhat Kumar Sinha, the learned counsel appearing on behalf of the petitioner in Cr.M.P. No.521 of 2014, Mr. Indrajit Sinha, the learned counsel along with Mr. Ajay Kumar Sah, the learned assisting-counsel appearing on behalf of the petitioner(s) in Cr.M.P. No.182 of 2014, Cr.M.P. No.234 of 2014, Cr.M.P. No.278 of 2014, Cr.M.P. No.412 of 2014, Cr.M.P. No.827 of 2014 and Cr.M.P. No.782 of 2014, Mr. Rakesh Ranjan, the learned counsel appearing on behalf of the petitioner in Cr.M.P. No.706 of 2014. Nobody appears on behalf of the petitioner in Cr.M.P. No.1224 of 2014; Mrs. Nehala Sharmin, the learned Spl.P.P appearing on behalf of the respondent State in Cr.M.P. No.521 of 2014, Mr. V.S. Sahay, the learned A.P.P., appearing on behalf of the respondent State in Cr.M.P. No.148 of 2014 and Cr.M.P. No.182 of 2014, Mr. Shailesh Kumar Sinha, the learned counsel appearing on behalf of the respondent State in Cr.M.P. No.350 of 2014, Cr.M.P. No.706 of 2014 and Cr.M.P. No. 827 of 2014, Mr. Rajneesh Vardhan, the learned A.P.P. appearing on behalf of the respondent State in Cr.M.P. No.1224 of 2014, Mr. Pankaj Kumar Mishra, the learned A.P.P appearing on behalf of the respondent State in Cr.M.P. No.278 of 2014 and Mr. Fahad Allam, the learned A.P.P. appearing on behalf of the respondent State in Cr.M.P. No.412 of 2014.

(2.) In all these petitions, a common question of facts and law as well as the F.I.R and the order taking cognizance are under challenge and that is why all these petitions have been heard together with consent of the parties.

(3.) In all these petitions, the prayer is made for quashing of the Koderma P.S. Case No.11 of 2014, corresponding to G.R. No.44 of 2014, registered for the offence under Sec. 420, 467, 468, 471, 466, 474, 477A, 120B of the Indian Penal Code and under Sec. 82(D) of the Registration Act against the petitioners. The order taking cognizance dtd. 2/1/2021 is under challenge in Cr.M.P. No.685 of 2021 so far as the petitioner namely Neeraj Verma @ Neeraj Kr. Verma is concerned. The cognizance order is also under challenge in Cr.M.P. No.827 of 2014 and Cr.M.P. No.148 of 2014.