RAGHIB HUSSAIN 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 a prayer to quash the entire criminal proceeding in connection with Complaint Case No. 195 of 2024 including the order taking cognizance dtd. 22/5/2024 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur, whereby and whereunder the learned Judicial Magistrate, 1st Class, Jamshedpur has found prima facie case for the offences punishable under Ss. 420, 406, 354, 417, 385 and 504 of the Indian Penal Code.

(3.) Learned counsel appearing on behalf of the petitioners submits that charge has not been framed in this case as of yet and the case is running at the stage of appearance.