KRISHNA MOHAN PRASAD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Deepak Kumar Prasad, the learned counsel for the petitioner and Mr. Digvijay Prasad, the 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 this matter has been heard.

(3.) This application has been filed for the following reliefs: "For quashing of entire criminal proceeding in connection with U.C.-134/14 under Sec. 18(a), (i) of the Drug and Cosmetic Act, 1940, pending in the court of learned Chief Judicial Magistrate, Chatra including the order taking cognizance dtd. 4/9/2014 by learned Chief Judicial Magistrate, Chatra so far the petitioner is concerned."