MITHILESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the learned counsel for the petitioner, the learned counsel for the respondent State as well as the learned counsel for the respondent no.2.

(2.) The prayer in this petition has been made for quashing of the entire criminal proceeding including the order taking cognizance dtd. 3/1/2023 arising out of Complaint Case No.1554 of 2022, pending before the court of learned Judicial Magistrate, First Class, Hazaribagh.

(3.) The C.P. Case No.1554 2022 has been filed alleging therein against the four accused persons that on 5/6/2022 the respondent no.2 filed a counter case being Mahila (Sadar) P.S. Case No.1 of 2022, against Rinki Kumari, Nageshwar Ram, Vinod Paswal and Mithilesh Kumar under Sec. 323, 452, 380, 384, 504, 506 of the IPC and Sec. 3/4 of Prevention of Witch Craft Act.