AMIT RANJAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Tewari, learned counsel appearing for the petitioners, Mr. Sanjay Kumar, learned A.P.P. for the State and Mr. Anand Kumar Sinha, learned counsel appearing for the opposite party No. 2.

(2.) Since all these matters involve common question of law and fact, the same are begin disposed of by this common order.

(3.) In these applications, the petitioners have prayed for quashing the entire criminal proceeding including the order dated 28.05.2015 passed in connection with Deoghar Nagar P.S. Case No. 179 of 2013 (G.R. No. 518 of 2013) by learned Judicial Magistrate, Deoghar, whereby and where under, cognizance has been taken for the offences punishable u/s 498A/34 of the Indian Penal Code (IPC) and u/s 3/4 of the Dowry Prohibition Act.