SYED SAZIA SHAKIL 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 of the Code of Criminal Procedure, 1973 with the prayer to quash the First Information Report including all the subsequent proceeding arising out of Mango P.S. Case No.117 of 2022 registered for the offences punishable under Ss. 406, 420, 467, 468, 471, 34 of the Indian Penal Code and the said case is now pending in the court of learned Judicial Magistrate-1st Class at Jamshedpur.

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