BASANT KUMAR VISHWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the aforesaid Cr.M.Ps. arise out of common FIR, as such, they are being heard together and will be disposed of by this common order.

(2.) Both the aforesaid Cr.M.Ps. have been filed for quashing of the entire criminal proceeding including the First Information Report bearing Chhatarpur P.S. Case No.4 of 2014 (G.R. No.20 of 2014) for the offence under Ss. 415, 420, 120(B) and Ss. 3 /6 of the Prize Chits and Money Circulation Schemes (Banning) Act, 1978 and Bihar / Jharkhand Self Credit Co-operative Society Act, 2008 pending the court of learned CJM, Palamau at Daltonganj.

(3.) The S.D.O., Chhatarpur, Palamau is the informant of the case and the case has been registered in pursuance to the Memo issued by the Deputy Commissioner, Palamau dtd. 26/12/2013.