DR. SHIPRA SARKAR 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 B.N.S.S., 2023 with the prayer to quash the entire criminal proceeding in connection with Complaint Case No. 312 of 2024 including the order dtd. 26/9/2024 passed by the learned Judicial Magistrate 1st Class, Jamshedpur whereby and where under, the learned Judicial Magistrate 1st Class, Jamshedpur has found prima facie case for the offences punishable under Ss. 304A, 338, 420 and 468 of the Indian Penal Code against the petitioners.

(3.) Learned Senior Advocate appearing for the petitioners submits that charge has not yet been framed in this case and the trial is yet to begin.