ABHAY KUMAR MEHTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 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.

(2.) Heard the counsel for the parties.

(3.) The petitioner is aggrieved by the order dtd. 17/9/2019 by which, the learned Chief Judicial Magistrate, Hazaribag, has taken cognizance for the offence under Sec. (s) 419, 420, 120B IPC, Sec. 41 of the Medical Practice Act, 2007 and Sec. 15(3) of the Indian Medical Council Act, 1956 and issued summon against the petitioner in connection with Sadar P.S. Case No. 300/2018 (G.R. No. 1571 of 2018).