ANAND SEN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Amit Kumar Das, learned counsel appearing for the petitioners and Mr. Prabhu Dayal Agrawal, learned Spl.P.P. 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 criminal miscellaneous petition has been filed for quashing of the entire criminal proceedings in connection with C/2 Case No. 43 of 2014 including the order dtd. 15/3/2014 passed by the learned Chief Judicial Magistrate, Jamshedpur, whereby cognizance under Sec. 18(C) of the Drugs and Cosmetics Act, 1940 has been taken against the petitioners, pending in the Court of learned Judicial Magistrate, 1st Cass, Jamshedpur.