RAMA PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. B.M. Tripathy, learned senior counsel appearing for the petitioner and Mrs. Priya Shrestha, learned Spl.P.P. 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 F.I.R. and entire criminal proceedings, in connection with Dhanbad P.S. Case No. 56 of 2019 dtd. 20/2/2019, pending in the Court of learned Chief Judicial Magistrate, Dhanbad.