VIVEK DADA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ashish Kumar, learned counsel appearing for the petitioner and Mr. Shekhar Sinha, learned A.P.P. for the State.

(2.) On 24.04.2018, the learned APP was directed to inform about the stage of the case, but since he is unable inform about the same, this application is being disposed of based on the materials available on record.

(3.) The petitioner is aggrieved by the order dated 21.06.2007, passed by learned Judicial Magistrate, Dhanbad in C.P. Case No. 155 of 2007, by which cognizance has been taken u/s 403 I.P.C. and not u/s 420, 465, 467, 468, 469 and 471 of the Indian Penal Code.