NIRMAL DROLIA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the cases are arising out of same complaint case as well as the order taking cognizance that is why both the cases are heard together.

(2.) Heard Mr. Ankit Kumar and Mr. Ajay Kumar Sah, the learned counsels for the petitioners, Mr. Keshri, the learned counsel for the respondent State and Mr. J.N. Upadhyay, the learned counsel appearing on behalf of the O.P.No.2.

(3.) These petitions have been filed for quashing of the entire criminal proceedings pertaining to C.P.Case No.2528 of 2014 including the order taking cognizance dtd. 30/6/2017 whereby the learned court has been pleased to take cognizance under Sec. 304A IPC, pending in the court of learned Judicial Magistrate, First Class, Dhanbad.