ASHOK SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The petitioner seeks quashing of the entire criminal proceeding arising out of Mango (MGM) P.S Case No. 264 of 2015 corresponding to G.R Case No. 2017 of 2015 which has been registered on 05.07.2015 for the offence under section 406 and 420 IPC.

(2.) This first information report has been lodged by virtue of a direction by the Magistrate under section 156(3) Cr.P.C in C/1 Case No. 956 of 2014.

(3.) The petitioner seeks quashing of the order dated 09.02.2016 by which warrant of arrest has been issued against him and the order dated 10.06.2016 by which process under section 82 Cr.P.C has been issued against him.