KARAN KUMAR SINGH 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 Bharatiya Nagarik Suraksha Sanhita, 2023 with the prayer to quash the entire criminal proceeding including the F.I.R. of Hirodih P.S. Case No. 87 of 2025 registered for the offences punishable under Sec. 303(2), 317(2) and 3(5) of the BNS, 2023.

(3.) It is submitted by the learned senior counsel for the petitioner that investigation of the case is still going on and charge sheet has not yet been submitted in this case.