SYED TARIQUE ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though the opposite party No.2 is appearing through the Advocate but no one turns up on behalf of the opposite party No.2 in spite of repeated calls.

(3.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with the prayer to quash the order dtd. 13/5/2024 passed by the learned Sessions Judge, Hazaribagh in Criminal Revision No.20 of 2024 whereby and where under the learned Sessions Judge, Hazaribagh has dismissed the criminal revision which was filed challenging the order dtd. 4/3/2025 passed by the learned Judicial Magistrate-1st Class, Hazaribagh in connection with Katkamsandi (Pelawal) P.S. Case No. 65 of 2016 whereby and where under the learned Judicial Magistrate-1st Class, Hazaribagh has rejected the application filed under Sec. 239 of the Code of Criminal Procedure on behalf of the petitioner and also to quash the order dtd. 4/3/2024 passed by the learned Judicial Magistrate-1st Class, Hazaribagh and further to quash the order dtd. 8/7/2024 passed by the learned Judicial Magistrate-1st Class, Hazaribagh whereby and where under charge has been framed against the petitioner for having committed the offence punishable under Sec. 341, 322, 504, 506, 420, 467, 471, 120B of the Indian Penal Code.