MUKESH YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though this Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with several prayers but the petitioner confines his prayer to quash and set aside the orders dtd. 7/10/2023 and 18/6/2024 passed by the learned Additional Sessions Judge-III, Giridih in connection with Taratand P.S. Case No.18 of 2020 corresponding to S.T. Case No.496 of 2023 by which respectively the proclamation under Sec. 82 of Cr.P.C. and the attachment order of the property of the petitioner has been issued under Sec. 83 of Cr.P.C. and abandon the rest of the prayers.

(3.) Accordingly, the prayer for quashing the order dtd. 7/11/2022 and the entire criminal case of the said case including the order dtd. 8/9/2023 is rejected as not pressed.