DHARMENDRA RAJAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Awrind Kumar, the learned counsel appearing for the petitioners, Mr. Arup Dey, the learned State counsel and Mr. Shree Niwas Roy, the learned counsel appearing on behalf of 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 of the order dtd. 10/2/2016 taking cognizance and the entire criminal proceeding arising out of Dhanwar P.S.Case No.442/2013, corresponding to G.R.No.4087/2013, pending in the court of learned J.M., 1st Class, Giridih.