TARKESHWAR TIWARY 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 order dtd. 2/2/2023 passed by the learned Judicial Magistrate-1st Class, Jamshedpur in connection with Complaint Case No.1573 of 2022 whereby and where under the learned Judicial Magistrate-1st Class, Jamshedpur has found prima facie case for the offences punishable under Ss. 406 and 420 of the Indian Penal Code.

(3.) Learned counsel for the opposite party No.2 files a counter- affidavit.