RAJEEV KUMAR AND OTHERS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anil Kumar, learned senior counsel appearing for the petitioner and Mr. Nagmani Tiwari, learned APP appearing for the State.

(2.) In this application the petitioners have prayed for quashing of the the entire criminal proceeding in connection with Doranda P.S. Case No. 513 of 2014 (G.R. No. 4862 of 2014) including the order, dated 31.10.2014 passed by learned Sub-Divisional Judicial Magistrate, Ranchi, whereby and whereunder, cognizance of the offence punishable u/Ss. 341, 323, 504 and 34, I.P.C. has been taken, now pending before the Court of learned Judicial Magistrate, Ranchi.

(3.) It has been stated by learned senior counsel appearing for the petitioners that on account of the Lawyers of the High Court abstaining from work a scuffle is alleged to have taken place, leading to F.I.R. by the President of Lawyers' Association, who is now no more. Learned senior counsel further submits that a compromise was also effected and filed before the learned court below but the same was not moved on account of death of the informant. It has also been submitted that on a frivolous issue, the petitioners who all are the eminent lawyers of this Court have been implicated in a criminal case and their image are being tarnished on account of pendency of the criminal case against them. Learned senior counsel therefore submits that the entire criminal proceedings deserve to be quashed and set aside.