DOBAIR AHMAD SIDDIQUE 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 Cr.P.C. with the prayer to quash the entire criminal proceeding including the order dtd. 12/10/2023 passed by the learned Judicial Magistrate 1st Class, Dhanbad in connection with Jogta P.S. Case No. 42 of 2022, corresponding to G.R. No.1793 of 2023 whereby and where under, the learned Judicial Magistrate 1st Class, Dhanbad has taken cognizance of the offences punishable under Ss. 304B, 306 and 498A/34 of the Indian Penal Code against the petitioners also even though they were not sent up for trial, by deferring with the charge sheet.

(3.) It is submitted by the learned counsel for the petitioners that the case is still pending for appearance of the petitioners and trial is yet to begin.