SHATRUGHAN SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prabhat Singh, learned counsel for the petitioner and Mr. Ashish Kumar, learned counsel for the State.

(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 the matter has been heard on merit.

(3.) Petitioner has preferred this petition for quashing of order dtd. 5/2/2021 passed in Criminal Revision No. 14/2020 arising out of Kuru P.S. Case No. 110 of 2020, by which prayer of the petitioner for release of truck was rejected.