PRADEEP KUMAR BAJAJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the petitions, common question of facts as well as FIR are under challenge and in view of that, both the petitions have been heard together with consent of the parties.

(2.) Heard Mr. Indrajit Sinha along with Mr. Vipul Poddar, learned counsel for the petitioners and Mr. Sanjay Kumar Srivastava and Ms. Nehala Sharmin, learned counsel for the State.

(3.) These petitions have been filed for quashing of the entire criminal proceeding in connection with Masalia P.S. Case No.74/2013, registered on 23/9/2013 for the offences under Ss. 406/409/420/34 of the Indian Penal Code, corresponding to G.R. Case No.1409/2013, pending in the Court of the learned Judicial Magistrate, 1st Class, Dumka.