KALLU @ KALLU MIYAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Though, notice has validly been served upon the opposite party no.2, yet no one turns up on behalf of the opposite party no.2 in spite of repeated calls.

(3.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 528 of the BNSS, 2023 with the prayer to quash and set aside the order dtd. 19/8/2025 including the entire criminal proceeding in connection with Chhattarpur P.S. Case No.229 of 2024 corresponding to G.R. Case No.1555 of 2025 passed by learned Judicial Magistrate-1st Class, Palamau whereby and where under the learned Judicial Magistrate-1st Class, Palamau has taken cognizance of the offences punishable under Ss. 316(2), 351(3) & 318(4) of the BNS, 2023 against the petitioner and to quash the charge sheet passed in the said case and consequential reliefs.