NIRMALA SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner as well as the learned counsel for the respondent State and the opposite party no. 2.

(2.) The prayer is made of quashing of the entire criminal proceeding arising out of Chas P.S. Case No. 48 of 2016 corresponding to G.R. No. 261 of 2016 for the alleged offence registered under Sec. 406, 420, 506, 34 of the Indian Penal Code pending in the court of learned Chief Judicial Magistrate Bokaro.

(3.) The First Information Report registered alleging therein :