VIJAY LAXMI KORA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rohan Mazumdar, learned counsel appearing for the petitioner and Mrs. Niki Sinha, learned A.P.P. 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 First Information Report as well as the cognizance order dtd. 23/12/2014, the order dtd. 14/12/2015, whereby non-bailable warrant of arrest has been issued against the petitioner and also the order dtd. 3/2/2016, whereby processes under Ss. 82 and 83 Cr.P.C. have been directed to be issued against the petitioner, in connection with Kiriburu P.S. Case No. 16 of 2014, pending in the Court of learned Additional Chief Judicial Magistrate, Chaibasa.