GOPAL KUMAR AGRAWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) This petition has been filed for quashing of the entire criminal proceeding including the order taking cognizance dtd. 19/5/2011, passed by the learned Judicial Magistrate, Ranchi, whereby cognizance for the offences under Ss. 406 and 420 of IPC has been taken against the petitioners, in connection with Complaint Case No. 956 of 2010, pending in that court.

(3.) By order dtd. 15/5/2013, the process issued under Sec. 82 Cr.P.C. vide order dtd. 22/4/2013 was allowed to be challenged in this petition, accordingly, the order dtd. 22/4/2013 is also under challenge.