ARIF KHAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Bharat Kumar, the learned counsel appearing for the petitioner and Ms. Snehlika Bhagat, the learned State counsel.

(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. 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 the instant petition for quashing of order dated 21.08.2014 by which processes under section 82 Cr.PC has been issued and order dated 22.09.2014 under section 83 Cr.PC has been issued and order dated 24.07.2015 whereby the petitioner has been declared absconder and permanent warrant has been ordered to be issued by the learned Judicial Magistrate, 1st Class, Hazaribagh in Complaint Case No.493/2010 (T.R.No.1445/10).