KARTIK KUMAR 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.) This petition has been filed for quashing the order dtd. 10/8/2021 passed in connection with Telaiya P.S. Case No.206/20, pending in the court of learned C.J.M., Koderma.

(3.) The learned counsel for the petitioner submits that the petitioner after rejection of A.B.P. no.183 of 2021 by the learned Sessions Judge, the petitioner has moved before this Court in A.B.A. No.7117 of 2021 and during the pendency of this A.B.A., by order dtd. 10/8/2021 processes under sec. 82 Cr.P.C has been directed to be issued against the petitioner. She submits that there is no execution report of N.B.W and inspite of that, this order has been passed. She submits that the petitioner was not evading the court and was taking remedy under the law.