SANTOSH KUMAR UPADHYAY 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 Cr.P.C. with the prayer to quash the entire criminal proceeding including the order dtd. 2/11/2017 passed by the learned Chief Judicial Magistrate, Dhanbad in connection with Dhanbad P.S. Case No.1092 of 2012, corresponding to G.R. No. 4250 of 2012 of the court of Chief Judicial Magistrate, Dhanbad.

(3.) It is submitted by the learned counsel for the petitioners that charge has not yet been framed in this case and trial is yet to begin.