AMYESH RANJAN VERMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R. Krishna, learned counsel for the petitioner, learned A.P.P. appearing for the State and Mr. Shivam Utkarsh Sahay, learned counsel 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 audiovideo and with their consent this matter has been heard.

(3.) This criminal miscellaneous petition has been filed for quashing of cognizance order dtd. 3/2/2015 including entire criminal proceeding in connection with Bistupur P.S. Case No. 28 of 2014, corresponding to G.R. No. 271 of 2014 pending in the Court of learned Chief Judicial Magistrate at Jamshedpur.