VIJAY ANAND 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. 482 of the Code of Criminal Procedure, 1973 with the prayer to quash the entire criminal proceeding as well as the F.I.R. in connection with Chas (Mahila) P.S. Case No.23 of 2022.

(3.) Though it is the admitted case of the petitioners that police after investigation of the case has submitted charge-sheet against all the petitioners and the learned Magistrate, on the basis of the charge-sheet has taken cognizance of the offence against all the three petitioners but the petitioners, for the reasons best known to them have not challenged the cognizance order and have only challenged the entire criminal proceeding as well as the F.I.R. and the charge-sheet.