SANJAY SHARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Prashant Pallav, learned counsel appearing for the petitioner and Mr. P.C. Sinha, learned A.C. to G.A.-III, 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 petition has been filed for quashing of the order dtd. 21/2/2017, passed by the learned S.D.M., Deoghar, whereby the authorities have directed the petitioner to vacate the house in the backdrop of the fact that the authorities have taken the decision to demolish the building and the said order also contemplated initiation of proceeding under Sec. 133 Cr.P.C.