MAHENDRA NARAYAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pawan Kumar Pathak, learned counsel for the petitioner and Mr. Saket Khanna, learned counsel for the State as well as Mr. Rajesh Kumar, learned counsel for the informant.

(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.

(3.) This criminal miscellaneous petition has been filed for quashing the order dated 29.11.2018 passed by Judicial Magistrate, Ranchi in connection with Ratu P.S. Case No.124 of 2018 corresponding to G.R. No.3912 of 2018 whereby cognizance against the petitioner under Sections 498A and 323 of the Indian Penal Code and Sections 3/4 of Dowry Prohibition Act was taken.