LAWS(JHAR)-2022-5-69

ASHOK NARAYAN PRASAD Vs. STATE OF JHARKHAND

Decided On May 04, 2022
Ashok Narayan Prasad Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This petition has been taken up 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 Mr. Anil Kumar Sinha, learned senior assisted by Mr. Lal Vikram Nath Shahdeo, learned counsel for the petitioner and Mr. Shailendra Kumar Tiwari, learned counsel for the State.

(3.) The present petition has been filed for quashing of F.I.R. in connection with Chas P.S. Case No. 217/2019 dtd. 29/7/2019 registered under Sec. 406/420/323/504/506 and 120-B of the Indian Penal Code, pending in the Court of learned Chief Judicial Magistrate, Bokaro.