NEJAM ANSARI 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 Cr.P.C. with the prayer to quash the entire criminal proceeding in connection with Sadar P.S. Case No. 317 of 2021 as well as the order dtd. 13/8/2021 by which the FIR has been registered upon the Complaint Case No. 1640 of 2021 filed by the informant having been referred to police under Sec. 156(3) of Cr.P.C. by the learned Chief Judicial Magistrate, Hazaribagh.

(3.) The brief fact of the case is that the informant filed Complaint Case No. 1640 of 2021 in the court of learned Chief Judicial Magistrate, Hazaribagh and the learned Chief Judicial Magistrate, Hazaribagh suo moto referred the said complaint to the Officer-in- Charge of Sadar Police Station, Hazaribagh under Sec. 156(3) Cr.P.C. even though the complaint was not supported by any affidavit. No order sheet was drawn up by the learned Chief Judicial Magistrate, Hazaribagh and following endorsement was only made in the complaint:-