RAJAN RAJ BHARTI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Aashish Kumar, the learned counsel appearing on behalf of the petitioner and Mr. Abhay Kumar Tiwari, the learned counsel appearing on behalf of 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 this matter has been heard.

(3.) This petition has been filed for quashing the order dated 13.10.2017 and 23.10.2017 whereby processes under sections 82 and 83 Cr.P.C have been directed to be issued against the petitioner and order dated 09.01.2018 is also under challenge whereby the petitioner has been declared absconder and permanent warrant of arrest has been issued under section 299 Cr.P.C against the petitioner.