VIMLA DEVI 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 the Bhartiya Nagarik Suraksha Sanhita, 2023 with two prayers but at the outset, learned counsel for the petitioner submits that the petitioner does not press the prayer for quashing the order dtd. 24/6/2019 and only presses the prayer to quash the order dtd. 18/7/2019 passed by the learned Chief Judicial Magistrate, Hazaribagh in connection with Hazaribagh Sadar (Bara Bazar O.P.) P.S. Case No.75 of 2019 corresponding to G.R. No.336 of 2019 by which the learned Chief Judicial Magistrate, Hazaribagh has ordered for issuance of the proclamation under Sec. 82 of Cr.P.C. against the petitioner.

(3.) Accordingly, the prayer to quash and set aside the order dtd. 24/6/2019 passed by the learned Chief Judicial Magistrate, Hazaribagh in connection with Hazaribagh Sadar (Bara Bazar O.P.) P.S. Case No.75 of 2019 corresponding to G.R. No.336 of 2019 is rejected as not pressed.