VINIT KUMAR DANGI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel for the petitioner and Mr. Prabhu Dayal Agrawal, learned counsel for the State.

(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 the matter has been heard on merit.

(3.) Petitioner has preferred this petition for quashing of order dtd. 23/12/2020 passed in Criminal Revision No. 62/2020 by which the order dtd. 21/9/2020 passed in Giddi P.S. Case No. 3/2020 passed by the Judicial Magistrate, Ist Class, Hazaribagh, was confirmed.