LAWS(JHAR)-2023-12-57

RAM SHANKAR SINGH Vs. STATE OF JHARKHAND

Decided On December 06, 2023
Ram Shankar Singh Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) In both the cases, common question of facts and laws are involved and in view of that, both the cases have been heard together with consent of the parties.

(2.) Heard Mr. Rajesh Kumar, learned counsel for the petitioner in Cr.M.P. No.702 of 2011 and Mrs. Jasvindar Mazumdar, learned counsel for the petitioner in Cr.M.P. No.918 of 2011, Mr. Vishwanath Roy, learned counsel for the State in Cr.M.P. No.702 of 2011 and Mr. Bishwambhar Shastri, learned counsel for the State in Cr.M.P. No.918 of 2011 and Mr. Dilip Kumar Prasad, learned counsel for opposite party no.2 in both the cases.

(3.) These petitions have been filed for quashing of the entire criminal proceeding arising out of C.P. No.1559 of 2010 including the order taking cognizance dtd. 25/3/2011, whereby, the learned Court has been pleased to take cognizance under Sec. 167 and 193 of the Indian Penal Code against the petitioners, pending in the Court of the learned S.D.J.M., Dhanbad.