MD. SOHAIL 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. 528 of B.N.S.S., 2023 with a prayer to quash the entire criminal proceeding including the order taking cognizance dtd. 19/12/2020 in connection with Azadnagar P.S. Case No.73 of 2020 corresponding to G.R. Case No.1947 of 2020 registered for the offences punishable under Ss. 341, 323, 325, 307, 506 and 34 of the Indian Penal Code.

(3.) Learned counsel for the petitioners submits that the trial of the case is yet to begin and charge-sheet has not been framed as yet.