SUDHANSHU PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Both these criminal miscellaneous petitions have been filed invoking the jurisdiction of this Court under Sec. 482 Cr.P.C. with a prayer for quashing the entire criminal proceeding including the FIR in connection with Baliapur P.S. Case No.156 of 2020, now pending in the court of Additional Sessions Judge-VI, Dhanbad.

(3.) Learned counsel for the petitioners submits that since the petitioner no.1- Sudhanshu Pandey of Cr.M.P. No. 2376 of 2021 died during the pendency of the case, hence, this criminal miscellaneous petition is not pressed in respect of petitioner no.1- Sudhanshu Pandey.