DOMAN SAHU 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 Cr.P.C. with a prayer for quashing the entire criminal proceeding arising out of Complaint Case No. 14 of 2019 and the order dtd. 6/7/2019 passed by the learned Chief Judicial Magistrate, Khunti in Complaint Case No. 14 of 2019 by which the learned Chief Judicial Magistrate has found prima facie case against the petitioners for the offence punishable under Ss. 498A, 323 and 34 of Indian Penal Code as well as under Sec. 3/4 of Dowry Prohibition Act.

(3.) Learned counsel for the petitioners and the learned counsel for the opposite party no.2 jointly draw attention of this Court to Interlocutory Application No. 2982 of 2023 which is supported by separate affidavits of the petitioner nos.1 and 3 and opposite party no.2.