ABHINAY SAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Binay Kumar Sahay, learned counsel for the petitioners, Mr. Veervijay Pradhan, learned A.P.P. For the State and Mr. Chetan Krishna Nagesh, learned AC to Mr. Arvind Kumar Lall, appearing for opposite party no.2.

(2.) This petition has been taken 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 FIR and the entire criminal proceeding bearing Kotwali P.S. Case No.655 of 2014, dtd. 18/7/2014, corresponding to G.R. Case No.4061 of 2014, registered under Sec. 498-A of the Indian Penal Code and Sec. 3/4 of the Dowry Prohibition Act, pending in the court of the learned Chief Judicial Magistrate, Ranchi.