HARI KRISHNA BUDHIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, the learned counsel appearing on behalf of the petitioner and Mr. Vijay Kumar Sinha, the learned counsel appearing on behalf of the respondent State.

(2.) This petition has been filed for quashing of the order taking cognizance dtd. 8/6/2012 including entire criminal proceeding in connection with Ramgarh P.S.Case No.569 of 2007, G.R. No.4584 of 2007, pending in the court of learned Sub Divisional Judicial Magistrate, Hazaribagh (now, Ramgarh).

(3.) Learned counsel for the petitioner submits that at the relevant time, the cognizance has been taken by the Sub Divisional Judicial Magistrate, Hazaribagh, however, after creation of district of Ramgarh, this case has been transferred to the Judgeship of Ramgarh.