MADAN KUMAR SAW Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though notice has been validly served upon the opposite party No.2 yet no one turns up on behalf of the opposite party No.2.

(3.) Since both these Criminal Miscellaneous Petitions have been filed with the same prayer for quashing the entire criminal proceedings in connection with Katkamdag P.S. Case No. 31 of 2020 and the said case is now pending before the learned Sub-Divisional Magistrate, Hazaribagh, hence, both Criminal Miscellaneous Petitions are disposed of by this common judgment.