MANOJ ORAON 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 Cr.P.C. with the prayer to quash the entire criminal proceeding including the order taking cognizance dtd. 5/3/2020 passed in Protest cum Complaint Case No.114 of 2019, corresponding to Doranda P.S. Case No. 124 of 2016 involving the offences punishable under Ss. 323, 448, 392, 337, 427 and 290/34 of the Indian Penal Code.

(3.) Learned counsel for the petitioners submits that the petitioners do know how many witnesses have been examined during the trial but the case is fixed for before charge evidence on 9/12/2025.