AKHAY KUMAR MOHANTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. P.P.N. Roy, the learned Senior counsel appearing on behalf of the petitioners, Mrs. Nehala Sharmin, the learned counsel for the State and Mr. G.K. Sinha, the learned counsel appearing on behalf of the O.P.No.2.

(2.) This criminal miscellaneous 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.) Mr. G.K. Sinha, the learned counsel appearing on behalf of the O.P.No.2 submits that the petitioners have already invoked section 438 Cr.PC by way of filing anticipatory bail application being A.B.A. No.2974/2020 which is still pending.