BUNGE INDIA PVT. LTD. Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. N.K. Pasari, the learned counsel for the petitioners, Mr. Manoj Kumar No.3, the learned State counsel and Mr. Shankar Lal Agarwal, the 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.) The petitioners have filed this petition for quashing the entire criminal proceeding in connection with Sakchi P.S.Case No.110/2018, corresponding to G.R. No.1617/2018, registered under sections 406, 420 and 34 of the IPC.