RIPUNJAY PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) In both the writ petitions, the common question of fact and law are involved and in view of that both the writ petitions are being heard together with consent of the parties.

(2.) Heard learned counsel appearing for the petitioner, learned counsel appearing for the respondent State and learned counsel appearing for the Respondent No.2.

(3.) W.P.(Cr.) No.485 of 2024 has been filed for quashing of the entire criminal proceeding including the order dtd. 18/9/2019 passed by learned Judicial Magistrate, ranchi in connection with Complaint Case No.2902 of 2019 whereby the summons have been issued against the petitioner under Sec. 138 of the Negotiable Instruments Act pending in the Court of learned Judicial Magistrate, 1st Class, Ranchi.