MD. AKHTAR HUSSAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Gautam Kumar, the learned counsel appearing on behalf of the petitioners and Mr. Amritanshu Singh, the learned counsel appearing on behalf of 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 this matter has been heard.

(3.) The petitioner has filed this petition for quashing the First Information Report in Sahibganj (T) P.S.Case No.64/2017 dated 07.08.2017 lodged under section 420, 467, 468, 471 and 120B of the IPC.