NAGESHWAR PRASAD VERMA 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. 482 of Cr.P.C. with the prayer to quash the order dtd. 27/9/2018 passed by the learned Judicial Magistrate 1st Class, Giridih in connection with Complaint Case No. 343 of 2018, whereby and where under, the learned Judicial Magistrate 1st Class, Girdih has taken cognizance for the offence punishable under Sec. 406, 420/34 of the Indian Penal Code against the petitioners.

(3.) It is submitted by the learned counsel for the petitioners that the case is fixed for evidence before charge and the next date is fixed on 24/1/2026.