SANDEEP KUMAR 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 FIR in connection with Ranchi Sadar P.S. Case No.177 of 2025 involving the offences punishable under Ss. 126(2), 115(2), 117(2), 351(2), 109 and 352 of the Bharatiya Nyay Sanhita, 2023 and the said case is still pending in the court of learned Judicial Magistrate-1st Class, Ranchi.

(3.) Learned counsel for the petitioner submits that the charge sheet has not yet been submitted in this case and the investigation of the case is still going on.