BASUDEB GORAIN 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 B.N.S.S., 2023 with the prayer to quash the order dtd. 18/9/2023 passed in Criminal Revision No. 38 of 2023 by the learned Sessions Judge, Jamtara whereby and where under, learned Sessions Judge, Jamtara has set aside the order dtd. 21/6/2023 passed by the learned S.D.J.M., Jamtara in connection with Mihijam P.S. Case No. 02 of 2020, corresponding to G.R. No. 84 of 2020 whereby the learned S.D.J.M., Jamtara has altered the charge by adding the offence punishable under Sec. 307 of the Indian Penal Code.

(3.) Though notice has validly been served upon the opposite party nos.2 to 6 but no one turns up on behalf of the opposite party nos. 2 to 6 in-spite of repeated calls.