MAHESH MINZ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel appearing for the petitioners, Mr. Bishambhar Shastri, Mrs. Ruby Pandey and Mr. Shiv Shankar Kumar, learned A.P.Ps. for the State and Mr. Pawan Kumar Pathak, learned counsel appearing for the O.P. No. 2 in respective cases.

(2.) In Cr.M.P. Nos. 1519 of 2009 and 627 of 2013, the prayer has been made for quashing of the entire criminal proceedings including the order taking cognizance dtd. 17/6/2009, by which, cognizance for the offences under Ss. 380, 409 and 34 of the Indian Penal Code has been taken against the petitioners, in connection with Complaint Case No. 1159 of 2006, pending in the court of learned Judicial Magistrate, 1st Class, Ranchi.

(3.) In Cr.M.P. No. 1078 of 2013, prayer has been made for quashing of the entire criminal proceedings including the order dtd. 24/1/2013, whereby, a petition filed under Sec. 245 Cr.P.C. for discharge was rejected, in connection with Complaint Case No. 1159 of 2006, pending in the court of learned Judicial Magistrate, 1st Class, Ranchi.