RATNESH KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Niranjan Kumar, learned counsel for the petitioner and Mr. Rajneesh Vardhan, learned A.P.P. for the State. 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.

(2.) Defects are ignored as most of the pages are readable and considering the pandemic situation.

(3.) The petitioner has filed this petition for quashing the order dated 31.01.2020 whereby process under Section 82 of Cr.P.C. has been issued against the petitioner.