NIRANJAN PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) These criminal appeals emanate from the same order, as such, same are being heard together and disposed of by a common judgment.

(2.) These criminal appeals are directed against order taking cognizance dtd. 3/2/2003 passed by learned Chief Judicial Magistrate Godda in G.O.C.R. No. 11 of 2003 arising out of Miscellaneous Case No.5 of 2002, whereby and whereunder the learned CJM has taken cognizance of offence under Ss. 109, 114, 120-B, 205, 468, 471/34 of IPC against appellants in view of order dtd. 29/1/2003 passed by the learned 3rd Additional Sessions Judge, Godda.

(3.) The background of the present case is necessary before examining it, which is noted as under: