MD. AMANULLAH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.P.N. Roy, learned senior counsel assisted by Mr. P.A.N. Roy, learned counsel for the petitioners, Mrs. Nehala Sharmin, learned counsel for the State and Mr. Kaushik Sarkhel, learned counsel for opposite party no.2.

(2.) At the outset, Mr. P.P.N. Roy, learned senior counsel for the petitioners submits that so far as petitioner no.3 is concerned, he was juvenile and the case was bifurcated and the case of petitioner no.3 was adjudicated by the Juvenile Justice Board, Ranchi thereby petitioner no.3 has been acquitted. Learned senior counsel for the petitioners submits that he is not pressing this petition so far as petitioner no.3 is concerned and he has confined his prayer for petitioner nos. 1 and 2 only.

(3.) This petition has been filed for quashing the entire criminal proceeding including the order dtd. 14/7/2015 passed in Protest cum Complaint Case No.2593/2014 whereby the learned court has taken cognizance under Ss. 323, 341, 506, 448/34 of the Indian Penal Code, pending in the court of the learned Judicial Magistrate, Ranchi.