CHANDAN RAJ CHAUDHARY Vs. THE STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties. Both these applications have been filed for quashing of the entire criminal proceeding of Seraikella P.S. Case No. 6 of 2010 (G.R. No. 26 of 2010), including the orders dated 19.7.2010, under which cognizance of the offence punishable under Sections 498-A/34 of the Indian Penal Code has been taken against these three petitioners.

(2.) In Cr. M.P. No. 1537 of 2010, filed on behalf of petitioner-Chandan Raj Chaudhary, the husband, an interlocutory application has been filed whereby the order refusing discharge has been challenge. In Cr. M.P. No. 802 of 2013, the petitioners namely, Nand Kishore Choudhary and Smt. Shakuntala Devi @ Shakuntala Choudhary, are the father-in-law and mother-in-law.

(3.) Before adverting to the submission advanced on behalf of the parties, the case of the prosecution needs to be taken notice of.