MADAN MOHAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ajit Kumar, learned senior counsel for the petitioner, Mr. Abhishek Singh, learned counsel for the State and Mr. Kumar Pawan, learned counsel for the O.P. No. 2.

(2.) This 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.) This criminal miscellaneous petition has been filed for quashing of F.I.R. arising out of Sidhgora P.S. Case No. 23 of 2021 registered under Sec. 188/211/406/420/468/500 and 120-B of the Indian Penal Code and also for quashing of order taking cognizance dtd. 16/6/2021 including entire criminal proceeding arising out of Sidhgora P.S. Case No. 23 of 2021, pending in the Court of Judicial Magistrate, Ist Class, Jamshedpur.