ASHOK BHAGAT Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Altamash Khan, learned counsel appearing for the petitioner 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 orders dtd. 20/12/2019, 25/5/2021 and 18/8/2021, by which, non-bailable warrant of arrest and processes under Ss. 82 and 83 Cr.P.C. respectively have been directed to be issued against the petitioner, in connection with S.T. No. 26 of 2021, arising out of Serengdag P.S. Case No. 05 of 2019, pending in the Court of learned Additional Sessions Judge-III, Lohardaga.