GARIMA PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mukesh Kumar Dubey, learned counsel appearing for the petitioners and Mr. Mihir Kunal Ekka, learned A.C. to S.C.-V, appearing 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 criminal miscellaneous petition has been filed for quashing of the entire criminal proceedings including the F.I.R., arising out of SC/ST Birsa Nagar P.S. Case No. 02 of 2020 for the offences alleged under Ss. 406, 417, 420, 323, 504, 506, 379, 120-B of the Indian Penal Code and Sec. 3(1)(X) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, 1989, pending in the Court of learned Additional Sessions Judge-VII, Jamshedpur.