BABLU KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajesh Kumar, learned counsel for the petitioners and Mr. Anup Pawan no, learned A.P.P. 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 preferred this petition for quashing the order dated 03.09.2020 and order dated 25.11.2020 whereby process under Sections 82 and 83 Cr.P.C. has been issued against the petitioners.