JITENDRA KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, learned counsel for the petitioner, Mr. Achinto Sen, learned counsel for State and Mrs. Alpana Verma, learned counsel for the O.P. No. 2.

(2.) This petition has been filed for quashing of entire criminal proceeding in connection with C/3 Case No. 223/2012 including order taking cognizance dtd. 17/10/2012, pending in the Court of learned A.C.J.M, at Ranchi.

(3.) The complaint has been filed alleging therein that an accident occurred in the Project on 1/5/2012 and the nature of the accident is motorcycle accident that while a front end loader, was reversing, one Sunil Kumar Mahto positioning, himself behind the tipper and was busy in conversation with his co worker and as a result of which when the tipper was being reversed he was knocked down and sustained injury and succumbed while treatment.