RAMBRIKSH PRASAD KISHRI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash the entire criminal proceedings including the order dtd. 24/9/2019 taking cognizance against the petitioner for the offences punishable under Ss. 341, 323, 324, 307, 504/34 of the Indian Penal Code in Rajpur P.S. Case No.73 of 2018 corresponding to G.R. No.171 of 2021 (S.T. No.15 of 2021), pending in the court of Additional Sessions Judge-V, Chatra.

(3.) The allegation against the petitioner is that the petitioner in furtherance of the common intention with the co-accused persons has attempted to murder Shambhu Keshri and Pankaj Keshri with a sword while the co-accused persons were also armed with revolver and caused hurt to Shambhu Keshri, Pankaj Keshri and the informant and wrongfully restrained them. Police after investigation of the case found the allegations to be true and submitted charge- sheet. Upon submission of the charge-sheet, vide order dtd. 24/9/2019 the learned Magistrate has taken cognizance of the said offences.