ARPAN BARLA 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 Cr.P.C. with the prayer to quash the order dtd. 21/6/2023 passed by the learned Chief Judicial Magistrate, Khunti in connection with Complaint Case No. 55 of 2023 whereby and where under, the learned Chief Judicial Magistrate, Khunti has taken cognizance of the offence punishable under Sec. 376 (2) (n)/420 of the Indian Penal Code. During the pendency of the case as the application under Sec. 227 of the Cr.P.C. was dismissed by the learned Additional Sessions Judge-I, Khunti vide order dtd. 10/12/2024 in S.T. Case No. 36 of 2024 hence, the additional prayer was also made by way of amendment of this criminal miscellaneous petition, to quash and set aside the order dtd. 10/12/2024 passed in the said S.T. Case No. 36 of 2024.

(3.) It is submitted by the learned Senior Advocate appearing for the petitioner that as yet charge has not been framed in S.T. Case No. 36 of 2024 and the trial is yet to begin.