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Jharkhand High Court

Nirmal Tiwari Alias Nirmal Kumar Tiwari ... vs The State Of Jharkhand on 11 May, 2015

Author: Prashant Kumar

Bench: Prashant Kumar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 2834 of 2014
                                      ...
                1. Nirmal Tiwari @ Nirmal Kumar Tiwari
                2. Luxmi Devi
                                                        ... Petitioners
                                -V e r s u s-
                The State of Jharkhand                  ... Opposite Party
                                      ...
                CORAM: HON'BLE MR. JUSTICE PRASHANT KUMAR.
                                      ...
                For the Petitioners    : - Mr. R.C.P. Sah, Advocate
                For the State          :-
                                      ...

02/11.05.2015

This application has been filed for quashing the entire criminal proceeding pertaining to Adityapur P.S. Case No. 297 of 2013 corresponding to G.R. No. 1158 of 2013.

From perusal of first information report, I find that there are allegations against the petitioners that they entered inside the house of informant and assaulted her.

Thus, I am not inclined to interfere with investigation. Accordingly, this application is dismissed.

( Prashant Kumar, J.) sunil/