SHANKAR MANDAL 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 the Bharatiya Nagarik Suraksha Sanhita, 2023 with the prayer to quash the First Information Report as well as the entire criminal proceeding arising out of Cyber Crime P.S. Case No. 224 of 2025 registered for the offences punishable under Sec. 318(4)/336(3) of the B.N.S. read with Sec. 66C/66D of the Information Technology Act, pending in the court of learned Additional Judicial Commissioner-II, Ranchi.

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