ASHOK KUMAR JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhash Kumar and Mr. Srijit Choudhary, learned counsel for the petitioners and Mr. Sunil Kumar Dubey and Mr. Achinto Sen, learned counsel for the State.

(2.) In all these petitions, common question of facts and laws are involved and that is why, all these petitions are being heard together with consent of the parties.

(3.) The prayer has been made in Cr.M.P. No.1338 of 2014 for quashing of order taking cognizance dtd. 27/6/2013 including the entire criminal proceedings in connection with G(F)-198/12 dtd. 29/3/2012 corresponding to TR-1389/13, pending in the court of the learned Judicial Magistrate, 1stClass, Hazaribagh. The prayer has been made in Cr.M.P. No.1339 of 2014 for quashing of order taking cognizance dtd. 27/6/2013 including the entire criminal proceedings in connection with G(F)-197/12 dtd. 29/3/2012 corresponding to TR-1390/13, pending in the court of the learned Judicial Magistrate, 1stClass, Hazaribagh. The prayer has been made in Cr.M.P. No.1502 of 2014 for quashing of order taking cognizance dtd. 27/6/2013 including the entire criminal proceedings in connection with G(F)-197/12 dtd. 29/3/2012 corresponding to TR-1390/13, pending in the court of the learned Judicial Magistrate, 1stClass, Hazaribagh and the prayer has been made in Cr.M.P. No.1834 of 2014 for quashing of order taking cognizance dtd. 27/6/2013 including the entire criminal proceedings in connection with G(F)-198/12 dtd. 29/3/2012 corresponding to TR-1389/13, pending in the court of the learned Judicial Magistrate, 1stClass, Hazaribagh.