RAMESH KUMAR SINGH 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 the Code of Criminal Procedure, 1973 with the prayer to quash the entire criminal proceedings including the order dtd. 18/9/2019 passed in C/1 Case No.2758 of 2019 by the learned Judicial Magistrate-1st Class, Jamshedpur.

(3.) Learned counsel for the petitioner submits that no witness has been examined during the trial and charge has also not been framed and the case is at the stage of appearance of the accused person of the case.