NARENDRA GOPAL SINGHAL 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 B.N.S.S., 2023 with the prayer to quash the entire criminal prosecution in connection with Telaiya P.S. case No.150 of 2022 corresponding to G.R. Case No.36 of 2024 including the charge sheet and the order taking cognizance dtd. 7/2/2024 passed by the learned A.C.J.M., Koderma.

(3.) The brief fact of the case is that police after investigation of the said case, submitted charge sheet against the petitioner for having committed the offences punishable under Ss. 201/34 of the Indian Penal Code but the learned A.C.J.M., Koderma has taken cognizance of the offences punishable under Ss. 287, 304A, 201, 420/34 of the Indian Penal Code.