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Dharmendra Agrawal vs State Of Jharkhand

Jharkhand High Court · Decided on 2 November 2020 · Citation: (2020) 11 JH CK 0010

HON’BLE JUDGES
Anubha Rawat Choudhary, J
ACTS & SECTIONS REFERRED
Indian Penal Code, 1860 — Section 120B, 420, 467, 468, 471 · Mines And Minerals (Development And Regulation) Act, 1957 — Section 21
CASE NUMBER
Criminal Miscellaneous Petition No. 1131 Of 2010
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Judgment

11 paragraphs · 344 words
1.

This petition has been filed for the following reliefs: -

"That the present quashing application is being preferred before this Hon'ble Court to quash the entire criminal proceedings pending as against this petitioner including F.I.R. i.e. Gua (Barajamda) P.S. Case No. 28 of 2010 corresponding to G.R. Case No. 231 of 2010 which was lodged for the offences under section 467/468/471/420/120(B) of the Indian Penal Code and Section 21 of the M.M.D.R. Act 1957, pending in the Court of learned Chief Judicial Magistrate, Chaibasa."

2.

Learned counsel appearing on behalf of the petitioner Mr. Avishek Prasad upon instruction from Mr. Nilesh Kumar, Advocate seeks permission to withdraw this petition. He submits that withdrawal of this petition may not prejudice the case of the petitioner in any manner before the learned court below.

3.

Mr. Santosh Kumar Shukla, learned counsel appearing on behalf of opposite party-State has got no objection to the prayer made for withdrawal of this petition.

4.

Permission for withdrawal of this petition is accorded.

5.

Accordingly, the present petition is hereby dismissed as withdrawn.

6.

It is observed that withdrawal of this petition will not prejudice the case of either parties before the learned court below in any manner whatsoever.

7.

A status report of the case has been received from the court of learned Chief Judicial Magistrate, West Singhbhum at Chaibasa mentioning that the original case record has been sent to Ranchi Judgeship and the supplementary investigation of the case has been taken up by the central bureau of Investigation and in such circumstances, it appears that the case is pending at Ranchi but the details of the learned court at Ranchi before whom the case pending is not available.

8.

Interim order, if any, stands vacated.

9.

Pending interlocutory applications, if any, are also dismissed as not pressed.

10.Let a copy of this order along with the status report received from the learned court below be communicated through FAX /e-mail to the learned Chief Judicial Magistrate , Ranchi so that this order be tagged with the connected record.