HARI SHANKAR AGARWAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioners and Mr. Gaurang Jajodia and Mr. Binit Chandra, learned counsel for the State.

(2.) The common question of facts and laws are involved in these petitions and that is why, all these petitions have been heard together with the consent of the parties.

(3.) In W.P. (Cr.) No.611 of 2015, the prayer is made for quashing the entire criminal proceeding including the First Information Report i.e. Namkum P.S. Case No.194/15, corresponding to G.R. Case No.5148/15, pending in the court of the learned Sub Divisional Judicial Magistrate, Ranchi, in W.P. (Cr.) No.614 of 2015, the prayer is made for quashing the entire criminal proceeding including the First Information Report i.e. Ratu P.S. Case No.146/15, corresponding to G.R. Case No.5139/15, pending in the court of the learned Sub Divisional Judicial Magistrate, Ranchi, in W.P. (Cr.) No.615 of 2015, the prayer is made for quashing the entire criminal proceeding including the First Information Report i.e. Ratu P.S. Case No.738/15, corresponding to G.R. Case No.5163/15, pending in the court of the learned Sub Divisional Judicial Magistrate, Ranchi and in W.P. (Cr.) No.617 of 2015, the prayer is made for quashing the entire criminal proceeding including the First Information Report i.e. Ratu P.S. Case No.146/15, corresponding to G.R. Case No.5139/15, pending in the court of the learned Sub Divisional Judicial Magistrate, Ranchi.