RAJU MODAK 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 B.N.S.S., 2023 with several prayers but the learned counsel for the petitioner submits that the petitioner does not press the prayer to quash the orders dtd. 29/8/2017, 9/1/2018 and 18/4/2018 passed by the learned Judicial Magistrate 1st Class, Dhanbad in connection with Kenduadih P.S. Case No. 56 of 2017, corresponding to G.R. No.1658 of 2017.

(3.) Hence, the prayer to quash the orders dtd. 29/8/2017, 9/1/2018 and 18/4/2018 passed by the learned Judicial Magistrate 1st Class, Dhanbad in connection with Kenduadih P.S. Case No. 56 of 2017, corresponding to G.R. No.1658 of 2017 are rejected as not pressed.