JUBER ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Baibhaw Gahlaut, learned counsel for the petitioners, Mrs. Vandana Bharti, learned counsel for the State and Mr. Asif Khan, learned counsel for the State.

(2.) This petition has been take up 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 present petition has been filed for quashing of order dtd. 14/6/2016 passed by the learned Sessions Judge, Bokaro in Criminal Revision No. 36 of 2016 whereby learned Sessions has been pleased to set aside order dtd. 29/2/2016 passed by the learned Chief Judicial Magistrate Bokaro, in G.R. Case No. 2596 of 2015, pending in the Court of learned Chief Judicial Magistrate, Bokaro.