UMESH MODI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel for the petitioners, Mr. Ravi Prakash, learned counsel for the State and Mr. Sudhansu Kr. Deo, learned counsel for the O.P. No.2

(2.) Cr.M.P. No.2863 of 2012 has been filed for quashing the entire criminal proceeding including order taking cognizance date 5/9/2011 passed in connection with C/1 Case No. 2495 of 2011, pending in the Court of learned Chief Judicial Magistrate, Jamshedpur.

(3.) Cr.M.P. No.2796 of 2012 has been filed for quashing the order dtd. 27/8/2012 where by petition filed under Sec. 205 of Cr.P.C. has been rejected in C/1 Case No. 2495 of 2011, pending in the Court of learned Chief Judicial Magistrate, Jamshedpur