MITHILESH KUMAR DAS Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mritunjay Choudhary, the learned counsel appearing on behalf of the petitioners, Mr. Suraj Verma, the learned State counsel and Mr. Venkatesh Gopal, 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.) This petition has been filed for quashing of the order dtd. 7/1/2020 arising out of Complaint Case No. 201/2019 whereby cognizance has been taken under Sec. 498A/323/406/504 read with sec. 34 of the I.P.C as well as sec. 3/4 of Dowry Prohibition Act and to quash the entire criminal proceeding, pending in the court of learned Judicial Magistrate, 1st Class, Dhanbad.