ISHWAR PRAKASH SAHANI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Randhir Kumar, learned counsel for the petitioner and Mr. Vishwanath Ray, learned A.P.P. for the State as well as Mr. Debarsi Mondal, learned counsel for the opposite party no.2.

(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 petitioners have filed this quashing application for quashing of entire criminal proceeding arising out of Bankmore P.S. Case No.168 of 2018 dated 21.06.2018 corresponding to G.R. No.2626 of 2018 pending in the Court of Chief Judicial Magistrate, Dhanbad.