JAYA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the cases, common question of facts and laws are involved and that is why, both the cases have been heard together with consent of the parties.

(2.) Heard Mr. Jitendra Shankar Singh, learned counsel for the petitioners in both the cases and Mr. Azeemuddin and Mr. Jitendra Pandey, learned counsel for the State in Cr.M.P. Nos.741 of 2011 and 1969 of 2011 respectively.

(3.) Cr.M.P. No.741 of 2011 has been filed for quashing the entire criminal proceeding arising out of Jasidih P.S. Case No.8 of 2011, dtd. 7/1/2011, corresponding to G.R. Case No.35 of 2011, pending in the court of the learned Chief Judicial Magistrate, Deoghar.