CELINA CHOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pratyush Kumar, learned counsel appearing for the petitioners, Mr. P.K. Appu, learned A.P.P. for the State and Mr. Dhirendra Kumar Prasad, learned counsel appearing for the O.P. No. 2.

(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 proceedings, in connection with Complaint Case No. 1979 of 2013 and also the cognizance order dtd. 25/9/2014, passed by the learned Chief Judicial Magistrate, Hazaribag, whereby cognizance for the offences under Ss. 467, 468, 471, 420, 452 and 323 of the Indian Penal Code has been taken so far as the petitioners are concerned, pending in the court of learned Chief Judicial Magistrate, Hazaribag.