Ashish Vohra vs The State Of Jharkhand And Another .... ...
2023 Latest Caselaw 4291 Jhar

Jharkhand High Court

Ashish Vohra vs The State Of Jharkhand And Another .... ... on 28 November, 2023

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2966 of 2017

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      Ashish Vohra                                      .... Petitioner
                               --   Versus        --
      The State of Jharkhand and Another                .... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Bharat Kumar, Advocate For the State :- Mr. Arup Kumar Dey, Advocate For the O.P.No.2 :- Mr. Shashank Shekhar Prasad, Advocate

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11/28.11.2023 Heard Mr. Bharat Kumar, the learned counsel for the

petitioner, Mr. Arup Kumar Dey, the learned counsel for the respondent

State and Mr. Shashank Shekhar Prasad, the learned counsel appearing

on behalf of the O.P.No.2.

2. This petition has been filed for quashing of the entire

criminal proceeding in connection with Daltonganj Sahar P.S. Case

No.284 of 2017, corresponding to G.R. No.2015 of 2017, pending in the

court of learned Chief Judicial Magistrate, Palamau at Daltonganj.

3. Mr. Bharat Kumar, the learned counsel for the petitioner

submits that the present case has already been quashed by this Court in

Cr.M.P. No.2936 of 2017 in the case filed by one of the accused who is

the officer of the said company by order dated 04.07.2023.

4. The learned counsel for the O.P.No.2 as well as the

respondent State also accept the said submission.

5. It appears that by order dated 04.07.2023 passed in Cr.M.P.

No.2936 of 2017, the entire criminal proceeding has been quashed and

that order is not restricted to the petitioner of that case only.

6. In view of that the case of the petitioner will govern in view

of the judgment dated 04.07.2023 passed in Cr.M.P. No.2936 of 2017.

7. This petition is accordingly disposed of.

( Sanjay Kumar Dwivedi, J.)

SI/