PRADEEP MUKUL LAKRA 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 the prayer to quash the entire criminal proceeding including the order taking cognizance dtd. 28/11/2024 passed by the learned Judicial Magistrate-1st Class-XIII, Ranchi in connection with Doranda P.S. Case No.153 of 2022 corresponding to G.R. No.2739 of 2024 by which the learned Magistrate has taken cognizance of the offences punishable under Ss. 406/420/ 427/506/34 of the Indian Penal Code basing upon the charge-sheet submitted by the police in the case; after investigation of the case.

(3.) Learned counsel for the petitioner submits that charge has not yet been framed by the trial court and no witness has been examined by the trial court in the case.