RAVINDRA PAL SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Status report is on the record, which suggests that the matter is pending for appearance.

(2.) Heard Ms. Ahana, learned counsel for the petitioner and Mr. Sanjay Kumar Srivastava, learned counsel for the State.

(3.) This petition has been filed for quashing the entire criminal proceedings in connection with C/2 Case No.406 of 2012 including the order dtd. 29/8/2012 passed by the learned Additional Chief Judicial Magistrate, Jamshedpur, whereby, he has been pleased to take cognizance against the petitioner for an offence under Sec. 92 of the Factories Act, pending in the court of the learned Additional Chief Judicial Magistrate, Jamshedpur.