AGAMANI ROY 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 the prayer to quash the entire criminal proceedings of Complaint Case No.840 of 2021 as well as the order dtd. 7/4/2022 passed by the learned Judicial Magistrate, Dhanbad whereby and where under the learned Magistrate has taken cognizance of the offences punishable under Ss. 406, 418, 424, 109, 120B/34 of the Indian Penal Code and under Sec. 31 of the Domestic Violence Act and prayer has also been made to quash the order dtd. 8/4/2024 passed by the learned Sessions Judge, Dhanbad whereby and where under the learned Sessions Judge, Dhanbad dismissed the Criminal Revision No.62 of 2024 which was filed against the order dtd. 7/4/2022 passed by the learned Judicial Magistrate, Dhanbad.

(3.) Learned counsel for the petitioners submits that charge has not yet been framed by the learned trial court and the case is next fixed to 30/1/2026 for evidence before charge.