DAUD JAHANGIR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Writ Petition has been filed invoking the jurisdiction of this Court under Article 226 of the Constitution of India with a prayer to quash the entire criminal proceeding in connection with Nagri P.S. Case No. 114 of 2023 registered for the offence punishable under Ss. 406, 420 and 506 of Indian Penal Code and consequential reliefs.

(3.) The undisputed fact remains that in the meanwhile, the police completed investigation of the case and after completion of investigation police submitted charge sheet against the petitioner for having committed the offence punishable under Ss. 406, 420 and 506 of Indian Penal Code and vide order dtd. 27/9/2023 the learned Judicial Magistrate 1st Class-VI, Ranchi has taken cognizance of the said offences punishable under Ss. 406, 420 and 506 of Indian Penal Code against the petitioner and ordered for issuance of summons.