HARISH KUMAR PATHAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the State.

(2.) The petitioner is apprehending his arrest in connection with Narayanpur P.S. Case No. 154/2016, corresponding to G.R. No. 876/2016, registered under Sec. 354/341/342/323/325/307/504/506/34 of the I.P.C. (Sec. 304 of I.P.C. was added vide order dtd. 17/5/2018), pending in the Court of learned Additional Chief Judicial Magistrate, Jamtara.

(3.) Mr. Indrajit Sinha, learned counsel for the petitioner submits that subsequently Sec. 304 of I.P.C. has been added vide order dtd. 17/5/2018. He further submits that earlier petitioner has moved in A.B.A. No. 4304 of 2018 which has been rejected vide order dtd. 18/12/2018 and thereafter petitioner again moved in A.B.A. No. 14 of 2019 which has been rejected vide order dtd. 26/11/2019 and thereafter the petitioner filed Cr.M.P. No. 1664 of 2019 for quashing of entire criminal proceeding which has been dismissed as withdrawn vide order dtd. 5/8/2025.