KRISHNA BALLAM TIWARY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, the learned counsel assisted by Mr. Ankit Vishal, the learned vice counsel appearing on behalf of the petitioner and Mr. Kumar Vaibhav, the learned counsel appearing on behalf of the O.P.No.2.

(2.) This petition has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.

(3.) The present petition has been filed for quashing of the entire criminal proceeding as well as the First Information Report of Palamau SC/ST P.S.Case No.09 of 2019, registered for the offence punishable under sections 341,323,504 and 506 of the Indian Penal Code and section 3(1)(d) of Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989, pending in the court of learned Special Judge, SC/ST Act, Palamau at Daltonganj.