RICHA GOYAL 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. 528 of the Bhartiya Nagarik Suraksha Sanhita, 2023 with the prayer to quash the entire criminal proceedings initiated against the petitioners in connection with Kotwali P.S. Case No.268 of 2025 registered for the offences punishable under Ss. 316 (4), 316 (5), 318 (4), 3 (5) of the B.N.S, 2023 and the said case is now pending in the court of learned Chief Judicial Magistrate, Ranchi.

(3.) Learned counsel for the petitioners submits that the investigation of the case is still going on and charge-sheet has not yet been submitted in this case.