PREM SAO @ PREM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Both the matters are being heard and disposed of together since the same arises out of Complaint Case No. 121 of 2015.

(2.) Heard Mr. Bharat Kumar, learned counsel appearing for the petitioners, learned APP appearing for the State and Mr. Ram Lakhan Yadav, learned counsel for the opposite party No.

(3.) In this application, the petitioners have prayed for quashing the entire criminal proceedings in connection with Complaint Case No. 121 of 2015 including the order dated 104.2015 passed by learned Chief Judicial Magistrate, Koderma, whereby and where under, cognizance has taken for the offences punishable u/s 323, 341 and 379 of the Indian Penal Code (IPC).