Citation : 2024 Latest Caselaw 1004 Jhar
Judgement Date : 1 February, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1803 of 2013
1. Raj Kapoor Chaudhary
2. Shivdeep Singh
3. Nandlal Prasad
4. Kirtiman Singh
5. Ramchandra Choudhary
6. Jairam Choudhary ... Petitioners
-Versus-
1. The State of Jharkhand
2. Mithilesh Kumar Verma ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
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For the Petitioners : Mr. Rahul Kumar, Advocate For the State : Ms. Nehala Sharmin, Spl.P.P.
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05/01.02.2024 This petition has been filed for quashing of the entire criminal proceeding including the order dated 15.03.2013 in connection with C.P. Case No.1761 of 2012, pending in the Court of the learned Judicial Magistrate, Ranchi.
2. Mr. Rahul Kumar, learned counsel for the petitioners submits that so far as other co-accused persons are concerned, they have moved before this Court in Cr.M.P. No.1109 of 2013 and Cr.M.P. No.1017 of 2013 and the said case has been quashed by this Court vide judgment dated 14.03.2023.
3. Ms. Nehala Sharmin, learned counsel for the State accepts the said submission that the said case has been quashed.
4. The order passed in the above two Cr.M.P. cases is not restricted to the petitioners of that case only. The entire criminal proceeding was quashed.
5. In view of that, the case of the present petitioners is governed in light of the judgment dated 14.03.2023 passed in Cr.M.P. No.1109 of 2013 and Cr.M.P. No. 1017 of 2013.
6. Accordingly, this petition is disposed of.
(Sanjay Kumar Dwivedi, J.) Ajay/
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