RAMENDRA KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the petitions common question of law are involved that is why both the petitions have been heard together with the consent of the learned counsel for the parties.

(2.) Heard Mr. Saurabh Shekhar, learned counsel for the petitioners, Mrs. Priya Shrestha and Mr. Arup Kr. Dey, learned counsels for the State.

(3.) Cr.M.P. No. 2165 of 2014 has been filed for quashing of First Information Report being Patratu (Bhurkunda) P.S. Case No. 15 of 2011, corresponding to G.R. Case No. 151 of 2011 dtd. 17/1/2011 on the ground that a similar First Information Report bearing Patratu (Bhurkunda) P.S. Case No. 13 of 2011, corresponding to G.R. No. 149 of 2011 dtd. 17/1/2011 registered for the offence under Sec. 147, 149, 341, 342, 353, 504 and 506 of the I.P.C. has already been instituted by the informant, pending in the Court of learned Judicial Magistrate, Ist Class, Hazaribagh.