Rongon Mukhopadhyay, J. - (1.) Defect Nos. 9 & 12, as pointed out by the office, are ignored.
(2.) Heard Mr. Anil Kumar Shukla, petitioner in person and Mr. Nagmani Tiwari, learned APP appearing for the State.
(3.) In this application the petitioner has prayed for quashing of the the entire criminal proceeding in connection with Ramgarh P.S. Case No. 382 of 2014 (G.R. No. 3935 of 2014) registered for the offences punishable u/Ss. 354 and 509 of the Indian Penal Code, now pending before the Court of learned Judicial Magistrate, Ranchi.;