GULAB PRASAD KUSHWAHA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shekhar Pd. Sinha, learned counsel for the petitioner and Mr. Suraj Verma, 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 these matters have been heard.

(3.) The present petition has been filed for quashing of order dtd. 3/7/2019 passed in G.R. Case No. 2735 of 2018 whereby the learned Court has committed the case to the Court of Sessions.