DILIP GOYEL, S/O LATE HANSRAJ GOYEL, PROPRIETOR OF A.S.L. ENTERPRISES LIMITED Vs. THE STATE OF JHARKHAND AND ANOTHER

JUDGEMENT

(1.) Heard Mr. Navneet Sahay, learned counsel for the petitioners and Mr. R.P. Singh, learned counsel appearing for the opposite party no. 2.

(2.) Since both the matter arises out of the same Complaint Case the same are being disposed of by this common order.

(3.) In these applications petitioners have prayed for quashing of the entire criminal proceedings in connection with Complaint Case No. 332 of 2014 including the order dated 07.10.2015 passed by the learned Sub-Divisional Judicial Magistrate, Jamshedpur by which cognizance has been taken against the petitioners for the offences punishable u/s 406, 471, 420, 384, 409, 467, 468, 323 of the Indian Penal Code.