GOURI DEVI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhat Kumar Sinha, the learned counsel for the petitioners and Mrs. Niki Sinha, 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 questioned the legality and validity of the order dated 14.03.2019 passed in SC/ST Case No.64 of 2019 arising out of Barkatha P.S. Case No.64 of 2015 corresponding to G.R. No.2735 of 2013 and also for quashing the order dated 23.09.2019 whereby processes under section 82 Cr.PC has been directed to be issued.