P.P.Bhatt,J. - (1.) The present application is filed under Section 482 of the Code of Criminal Procedure for quashing of the first information report in connection with Jagarnathpur P.S. Case No. 125 of 2008, dated 04.08.2008, corresponding to G.R. Case No. 2976 of 2008 for the alleged offence punishable under Sections 143, 147, 148, 341, 323, 325, 307, 353 read with Section 34 of the Indian Penal Code, presently pending in the court of the learned Judicial Magistrate, Ranchi.
(2.) Heard the learned counsel for the petitioner and the learned counsel for the State as well as learned counsel appearing for the informant.
(3.) Perused the materials placed on record.;