MD. SANJEEB A. ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, Ms. Anushka Sharma, Mr. Kalyan Banerjee, the learned counsels appearing on behalf of the petitioners in the respective cases and Mr. Prabhu Dayal Agarwal, the learned Special Public Prosecutor appearing on behalf of the respondent State.

(2.) In these petitions a common question of facts and law are involved that is why all these petitions have been heard together with consent of the parties.

(3.) In these petitions a prayer is made for quashing of the order taking cognizance dtd. 22/8/2012 passed by the learned Chief Judicial Magistrate, Dhanbad in C.O.Case No.42 of 2012 including the entire criminal proceeding, pending in the court of Learned Judicial Magistrate, 1st Class, Dhanbad.