RASHID ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Arun Kumar, learned counsel appearing for the petitioners, Mr. Santosh Kumar Shukla, learned A.P.P. appearing for the State and Mr. Gautam Kumar, 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 petition has been filed for quashing of the order dtd. 14/11/2014 passed by the learned Additional Chief Judicial Magistrate, Bermo at Tenughat, in C.P. Case No. 446 of 2013, whereby cognizance under Ss. 341, 323 and 504 of the Indian Penal Code has been taken against the petitioners, pending in the Court of learned Additional Chief Judicial Magistrate, Bermo at Tenughat.