RAJ KISHORE PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Jitendra Shankar Singh, learned counsel for the petitioner and Mr. Anand Kumar Pandey, learned counsel for the opposite party.

(2.) The petitioner in this instant application has prayed for quashing the entire criminal proceeding in connection with Mehrama (Thakurgangti) P. S. Case No. 151 of 2012 including the order dated 20.05.2013 passed by the learned Judicial Magistrate, Godda whereby and where under cognizance has been taken for the offence punishable under Sec. 420, 406, 409 & 34 of the I.P.C.

(3.) The prosecution story as would appear from the FIR is to the effect that a boundary wall measuring about 100 feet collapsed in the night of 05.07.2012 on account of lack of technical supervision of the construction of the said boundary wall of the diary building in village Kharkhodia under block Thakurgangti, District Godda.