ANGOORI KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The instant writ petition has been filed under Article 226 of the Constitution of India for quashing the order dtd. 21/10/2025 passed in Criminal Misc. Case 278 of 2025 which was initiated under Sec. 163 of BNSS, 2023 passed by Sub Divisional Magistrate, Mahagama, District-Godda.

(2.) Petitioner was the first party and at her instance the proceeding was initiated by the learned Sub Divisional Magistrate against respondent nos. 5 to 7. The said proceeding was not converted into a proceeding under Sec. 164 of the BNSS, 2023, but a final order was passed on 21/10/2025, whereby and whereunder, the interim order of status quo passed against both sides was confirmed against the first party while vacating against the second party-respondents.

(3.) Aggrieved by the said order the instant writ petition has been filed.