JAWAHAR LAL MAHATHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Inspite of repeated calls, nobody responded on behalf of the O.P. No.2. Learned counsel for the petitioner and State are present.

(2.) Heard Mr. Sanjeev Thakur, learned counsel for the petitioner and Mr. Ravi Prakash, learned counsel for the State.

(3.) This criminal miscellaneous petition has been filed for quashing of entire criminal proceeding including order taking cognizance dtd. 4/9/2012 passed in connection with B.F. Case No. 19 of 2012, pending in the Court of learned Judicial Magistrate-Ist Class at Bokaro.