SAMIR KUMAR 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 the entire criminal proceeding of Complaint Case No.6166 of 2020 including the order dtd. 29/9/2022 passed by Judicial Magistrate-XVI, Ranchi by which the learned Magistrate has found prima facie case for the offence punishable under Ss. 468, 465, 471 of the Indian Penal Code against the petitioner and directed for issuance of summons to the petitioner and the said case is now pending before the learned Judicial Magistrate-XVI, Ranchi.

(3.) The brief facts of the case is that the petitioner is the husband of the complainant and earlier the complainant filed Complaint Case No.1131 of 2017 involving the offence punishable under Ss. 498-A, 326 and 120B of the Indian Penal Code and in that case, the petitioner was granted bail. Subsequently, the complainant filed a petition for cancellation of bail granted to the petitioner. It is stated that in the said proceeding for cancellation of bail granted to the petitioner vide M.C.A No.282 of 2019, the petitioner filed the following documents:-