JAYENDRA NATH SHAH DEO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The lawyers have no objection with regard to the proceeding, which has been held through video conferencing today at 10.30 A.M. They have no complaint in respect to the audio and video clarity and quality.

(2.) Heard learned counsel for the petitioner, learned counsel for O.P. No. 2 and learned A.P.P. for the State.

(3.) In this application, the petitioner has challenged the order dated 27.05.2019, by which cognizance of the offence punishable under Section 500 of the Indian Penal Code was taken against the accused person and, thereafter summon has been issued to this petitioner for appearance.