RENU JHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) Since, both these cases have been filed with the same prayer arising out the same case, hence, both these Criminal Miscellaneous Petitions are being disposed of by this common judgment.

(3.) These Criminal Miscellaneous Petitions have been filed invoking the jurisdiction of this Court under Sec. 482 of the Code of Criminal Procedure with the prayer to quash and set aside the entire criminal proceeding arising out of Mahila P.S. Case No.42 of 2023 including the order dtd. 29/10/2024 passed by learned Judicial Magistrate-1st Class, Ranchi whereby and where under the learned Judicial Magistrate-1st Class, Ranchi has taken cognizance for the offences punishable under Ss. 498A, 323, 506, 504, 354A of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act against the petitioners.