BASUDEO YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pratik Sen, learned counsel for the petitioner. No one appears on behalf of the opposite party no. 2.

(2.) In this application the petitioner has prayed for quashing of the entire criminal proceedings including the order dated 202006 passed by the learned Judicial Magistrate, Deoghar by which cognizance has been taken for the offence punishable under Sections 452, 323 and 376 of the Indian Penal Code.

(3.) It has been stated by the learned counsel for the petitioner that initially Mohanpur P. S. Case No. 105 of 2001 was instituted at the behest of the opposite party no. 2 on the allegation of rape in which the police had submitted final form and on a complaint petition preferred by the opposite party no. 2 cognizance was taken for the offences punishable under Sections 452, 323/34 of the Indian Penal Code.