PUNAM KUMARI 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 B.N.S.S., 2023 with the prayer to quash the entire criminal proceedings and the First Information Report in connection with Lower Bazar P.S. Case No.224 of 2021 corresponding to G.R. Case No.614 of 2025 wherein the learned Judicial Magistrate-1st Class- XXVIII, Ranchi vide order dtd. 21/2/2025 has taken cognizance of the offences punishable under Ss. 323, 504, 506 of the Indian Penal Code and passed summoning order against the petitioners.

(3.) The brief fact of the case is that police after investigation of Lower Bazar P.S. Case No.224 of 2021, submitted charge sheet inter alia against the petitioners for committing the said offences and on the basis of the same vide impugned order dtd. 21/2/2025, the learned Judicial Magistrate-1st Class- XXVIII, Ranchi has taken cognizance of the offences and passed summoning order against the petitioners.