SUNIL KUMAR SINGH 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 the CrPC, with the prayer to quash and set aside the order dtd. 9/12/2016 passed by learned Chief Judicial Magistrate, Bokaro in connection with Chas P.S. case no. 98 of 2016 corresponding to G.R. no. 492 of 2016 whereby and where under, learned Chief Judicial Magistrate, Bokaro has taken cognizance of the offences punishable under Ss. 341, 323, 325, 307, 34 of the IPC against the petitioners.

(3.) Learned counsel for the petitioners submits that the petitioners do not know to which date, the case is next fixed, in which court the case is pending at present and for which purpose. It is next submitted that the allegation against the petitioners is false and the petitioners were not present at the place of occurrence. It is further submitted that offence punishable under Sec. 307 of IPC is not made out against the petitioners even if the entire allegations made against them are considered to be true in their entirety, hence, it is submitted that prayer as prayer for in this criminal miscellaneous petition be allowed.