ARVIND YADAV Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Shamma Parveen, the learned counsel for the petitioners and Mr. Rajneesh Vardhan, the 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 petition for quashing the order dated 14.12.2020 whereby process under section 82 Cr.P.C has been directed to be issued against the petitioners.