INDRAJEET KAUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Das, the learned counsel appearing on behalf of the petitioners and Mr. Rupesh Singh, the learned counsel appearing on behalf of the Opposite Party 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 petitioners have filed this petition for quashing the entire criminal proceeding and orders dtd. 18/8/2015 and 31/8/2015 in connection with Sonari P.S.Case No.50 of 2015, G.R.No.923 of 2015, pending in the court of learned Judicial Magistrate 1st Class, Jamshedpur, whereby warrant of arrest and process under sec. 82 Cr.P.C. I.A. No.6911 of 2015 was filed for challenging the order dtd. 28/11/2015 whereby process under Sec. 83 Cr.P.C has been issued against the petitioners. The said I.A was allowed by order dtd. 27/1/2016 and the said I.A was directed to be treated as a part of the main application. All these orders have been challenged by the petitioners.