SANJAY KUMAR THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Mazumdar, learned senior counsel assisted by Mr. Shadab Bin Haque and Mr. Nishant Kumar Roy, learned counsel for the petitioner and Mr. Manoj Kumar assisted by Mr. Deepankar, learned counsel for the State.

(2.) After hearing the learned counsel for the parties, the judgment was reserved on 10/5/2023.

(3.) This petition has been filed for quashing of the order of sanction issued vide order dtd. 13/6/2017, contained in Annexure-10 in connection with G.R. Case No.372 of 2011 arising out of Sadar P.S. Case No.51/2011, pending in the court of the learned Chief Judicial Magistrate, Chaibasa. Subsequently, the cognizance has been taken vide order dtd. 1/3/2021 and that cognizance order was challenged in I.A. No.3975 of 2022 and that I.A. was allowed vide order dtd. 11/5/2022 and in that view of the matter, the order taking cognizance dtd. 1/3/2021 is also under challenge in this petition.