SUJIT DEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Dilip Kumar Chakraverty, learned counsel for the petitioner, and Mr. Suraj Verma, learned Spl. P.P. for the opposite party-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 on merit.

(3.) This criminal miscellaneous petition has been filed for quashing the order dated 08.02.2021 passed by learned District Judge-II-cum-Special Judge, (A.C.B.), Dhanbad in Special Case No.15 of 2012, arising out of Vigilance P.S. Case No.15 of 2012, whereby, the learned court without giving opportunity to cross examine the expert exhibited the report given by the Forensic Science Laboratory, Jharkhand, Ranchi and allowed the petition dated 20.03.2020 under Section 293 of the Cr.P.C.