RANDHIR PRASAD SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Pratiyush Lala, learned counsel appearing for the petitioner and Mr. Sunil Kumar Dubey, learned A.P.P. 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 orders dtd. 17/11/2008, 10/9/2015 and 1/3/2016, whereby Non-bailable warrant of arrest and processes under Ss. 82 and 83 Cr.P.C. respectively have been directed to be issued against the petitioner, in connection with Dhanbad (Dhansar) P.S. Case No. 430 of 1989 corresponding to G.R. No. 1715 of 1989 [S.T. No. 111 of 2012], pending in the Court of learned A.D.J.- VIII, Dhanbad.