MAITHON POWER LIMITED Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pandey Neeraj Rai, learned counsel appearing for the petitioners, Mr. Bhola Nath Ojha, learned A.P.P. for the State and Ms Amrita Sinha, learned counsel appearing for the O.P. No. 2 (Income Tax Department).

(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 proceeding including the order dtd. 8/12/2017, passed by the learned Special Judge, Economic Offences, Dhanbad, in connection with C.O. Case No. 13 of 2017, whereby cognizance has been taken against the petitioners for the offences under Ss. 276(B) and 278(B) of the Income Tax Act, pending in the Court of learned Special Judge, Economic Offences, Dhanbad.