SACHIDA NAND PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) These Criminal Miscellaneous Petitions have been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with the common prayer to quash the FIR being Mango (Ulidih) P.S. case No.202 of 2019 registered for the offences punishable under Ss. 406, 420 and 120B of the Indian Penal Code.

(3.) Learned counsel for the petitioners submits that the investigation of the case is still going on and charge sheet has not yet been submitted in this case.