RAJEEV SINGH DUGAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha assisted by Mr. Rishav Kumar, learned counsel for the petitioner and Mr. P.C. Sinha, learned counsel for the State.

(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 the order dtd. 1/2/2022 passed by the learned Chief Judicial Magistrate at Jamshedpur in connection with Bistupur P.S. Case No.88 of 2020 corresponding to G.R. Case No.960 of 2020 whereby the learned court has been pleased to reject the petition dtd. 19/1/2022 preferred by the petitioner for grant of No Objection Certificate for the purpose of renewal of the petitioner's passport, pending in the court of the learned Chief Judicial Magistrate at Jamshedpur.