OM PRAKASH PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Chaturvedy, learned counsel for the petitioner and Mrs. Priya Shrestha, 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. 18/3/2021 passed by the learned Additional Sessions Judge, Simdega in S.T. No. 198 of 2018 whereby petition filed under sec. 311 of the Cr.P.C. dtd. 12/3/2020 has been rejected by the concerned Court.