K.L.S. RAO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In all these petitions, common complaint as well as the order taking cognizance are under challenge, that's why, all these petitions are being heard together with the consent of the parties.

(2.) Heard Mr. Indrajit Sinha along with Mr. Ajay Kumar Sah, learned counsel appearing for the petitioners in all these cases, learned A.P.Ps. appearing for the State in respective cases and Mr. R.S. Mazumdar, learned senior counsel along with Mr. Nishant Kumar Roy, learned counsel appearing for the O.P. No. 2 in all these cases.

(3.) In all these petitions, prayers are made for quashing of the entire criminal proceedings including the order taking cognizance dtd. 15/5/2017, in connection with C.P. Case No. 1920 of 2010, pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.