MD. ISTIYAK Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Md. Zaid Ahmed, learned counsel appearing for the petitioner and Mr. Rakesh Kumar, 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 criminal miscellaneous petition has been filed for quashing of the order dtd. 8/3/2021, passed in Criminal Revision No. 34 of 2018, by the learned Additional Sessions Judge-VI, Chatra, whereby the order dtd. 3/5/2018 passed in Complaint Case No. 731 of 2016 by the learned Sub-Divisional Judicial Magistrate, Chatra has been confirmed.