ANIL 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 Code of Criminal Procedure, 1973 with the prayer to quash the entire criminal proceeding including the order dtd. 26/2/2020 passed by the learned Judicial Magistrate-1st Class, Bokaro in connection with Bokaro Steel City P.S. Case No.245 of 2018 corresponding to G.R. Case No.86 of 2019 whereby and where under the learned Judicial Magistrate-1st Class, Bokaro took cognizance of the offence punishable under Sec. 304A of the Indian Penal Code basing upon the charge-sheet submitted by the police after investigation of the case.

(3.) Learned counsel for the petitioner submits that this is the second journey of the petitioner with the self-same prayer as earlier the petitioner filed Cr.M.P. No.4026 of 2019. It is next submitted that a co- ordinate Bench of this Court vide order dtd. 15/1/2020 in the said Cr.M.P. No.4026 of 2019 was of the view that since the materials against the petitioner in the order impugned has not been mentioned so, it set aside the impugned order and remitted the matter to the Magistrate concerned with the direction to pass a fresh order in accordance with the provisions of law.