RAMASHRAY DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajay Kumar Pathak, learned counsel for the petitioners and Ms. Nehala Sharmin, learned counsel for the State.

(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.) The petitioners have filed this application for quashing of order dated 21.12.2020 whereby process under Section 82 Cr.P.C. has been issued.