MEHRAJUL 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 the prayer to quash the entire criminal proceedings of Complaint Case (Complaint Petition) No.3732 of 2019 including the order taking cognizance dtd. 8/10/2021 passed by the learned Judicial Magistrate, Ranchi whereby and where under cognizance for the offence punishable under Sec. 420/34 of the Indian Penal Code has been taken against the petitioners and the said case is now pending in the court of learned Judicial Magistrate-1st Class at Ranchi.

(3.) Learned counsel for the petitioners submits that charge has not yet been framed in this case.