GAUTAM KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) 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.

(2.) This petition has been filed for quashing order dtd. 11/12/2020 passed by learned Chief Judicial Magistrate, Lohardaga in connection with Lohardaga P.S.Case No.08 of 2020 whereby proclamation under sec. 82 Cr.PC has been directed to be issued against petitioners.

(3.) It appears that in the impugned order there is no mention of date and time, which is required to be disclosed as held by this Court in paragraph nos.22 and 23 in the case of Md. Rustam Alam @ Rustam and Others v. The State of Jharkhand", 2020 (2) JLJR 712.