AMIT KUMAR GOPE 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 F.I.R. as well as the entire criminal proceeding in connection with Chaibasa Sadar P.S. Case No. 36 of 2022, now pending in the court of learned Chief Judicial Magistrate, West Singhbhum at Chaibasa.

(3.) Though, charge sheet has already been submitted against the petitioners and cognizance has been taken by the learned Magistrate, the petitioners have neither challenged the charge sheet nor the order taking cognizance.