ARUNWATI DEVI @ ARUNATI TIWARI & ANR Vs. STATE OF JHARKHAND & ANR
LAWS(JHAR)-2019-1-58
HIGH COURT OF JHARKHAND
Decided on January 16,2019

Arunwati Devi @ Arunati Tiwari And Anr Appellant
VERSUS
State Of Jharkhand And Anr Respondents

JUDGEMENT

Shree Chandrashekhar, J. - (1.) The petitioners seek quashing of the entire criminal proceeding arising out of Sukhdeo Nagar P.S.Case No.591 of 2017 which has been instituted for the offences under sections 341, 323, 504, 506 read with section 34 .
(2.) It is stated that the investigation in Sukhdeo Nagar P.S.Case No.591 of 2017 is still in progress.
(3.) The learned APP on the basis of the information available on e-Courts services states that the matter is pending awaiting Final Form/charge-sheet.;


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