JAGDISH PRASAD DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel appearing on behalf of the petitioners as well as the learned counsel appearing on behalf of the respondent State in the respective cases.

(2.) All these writ petitions are arising out of the same First Information Report (FIR) and the order taking cognizance, and that is why, all these writ petitions are being heard together with consent of the parties.

(3.) In all these petitions the prayer has been made for quashing of the entire criminal proceeding arising out of Koderma P.S. Case No.11 of 2014 dtd. 9/1/2014, corresponding to G.R. No.44 of 2014, registered for the offence punishable under Sec. 420, 467, 468, 471, 466, 474, 477A and 120B of the Indian Penal Code and Sec. 82(D) of Registration Act including the order dtd. 28/6/2024 passed by learned Chief Judicial Magistrate, Koderma whereby the learned court has been pleased to take cognizance.