MUKESH KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ankit Kumar, learned counsel for the petitioner, Mr. Manoj Kumar Mishra, learned counsel for the State and Mr. Vikas Kumar, 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 the entire criminal proceedings including the First Information Report in connection with Deoghar (Town) P.S. Case No.216 of 2020, corresponding to POCSO Case No.17 of 2020, pending in the Court of the learned Additional Sessions Judge-III, Deoghar.