SIDDHARTHA SANKAR DAS 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 Code of Criminal Procedure, 1973 with a prayer to quash the entire criminal proceedings in connection with Jorapokhar P.S. Case No.90 of 2022 registered for the offences punishable under Ss. 323, 427, 504, 506 of the Indian Penal Code and Sec. 3 of the Prevention of Damage to Public Property Act, 1984.

(3.) Learned counsel for the petitioners submits that the investigation of the case is still going on and charge-sheet has not yet been submitted.