GOURI BHUMIJ Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sumeet Gadodia, learned counsel for the petitioners, Mr. Ashok Kumar, learned counsel for the State and Mr. Samir Kumar Lall, learned counsel for opposite party no.2.

(2.) This petition has been taken 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 entire criminal proceeding including the order taking cognizance dtd. 1/12/2015 passed by the learned Judicial Magistrate, 1st Class, Jamshedpur in connection with Parsudih (Sundar Nagar) P.S. Case No.198 of 2015, corresponding to G.R. Case No.2276 of 2015, pending in the court of the learned Judicial Magistrate, 1st Class, Jamshedpur.