RITWIK CHATTERJEE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with a prayer to quash and set aside the order dtd. 6/4/2023 in Criminal Revision No.03 of 2023 passed by learned Sessions Judge, East Singhbhum, Jamshedpur corresponding to G.R. Case No.957 of 2011 whereby and whereunder the learned Sessions Judge, East Singhbhum, Jamshedpur dismissed the revision application filed against the order dtd. 3/12/2022 passed in Bistupur P.S. Case No.72 of 2011 corresponding to G.R. Case No.957 of 2011 passed by learned CJM, Jamshedpur wherein the learned CJM, Jamshedpur rejected the discharge petition filed by the petitioner.

(3.) The brief fact of the case is that the petitioner is one of the accused person of Bistupur P.S. Case No.72 of 2011 registered for the offences punishable under Ss. 420, 467, 468, 471 and 120(B)/34 of Indian Penal Code.