NARENDRA SINGH TOMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. J.S. Singh, learned counsel for the petitioner, Mr. P.C. Sinha, learned counsel for State and Md. Shahabuddin, 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 audio-video and with their consent this matter has been heard.

(3.) The present petition has been filed for quashing the entire criminal proceeding instituted against the petitioner in connection with C.P. No. 204/2016 including part of the order dtd. 5/5/2017 whereby and where under the learned Magistrate took cognizance under sec. 504 of the Indian Penal Code and also for quashing of order dtd. 21/1/2016 whereby the case was transferred under sec. 192(1) Cr.P.C. and also for quashing of order dtd. 12/4/2017 whereby learned Sessions Judge has allowed the Criminal Revision No. 235/2016.