SHIV PRASAD SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Birendra Kumar, learned counsel appearing for the petitioners and Mr. Sunil Kumar Dubey, learned A.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 F.I.R. being Ratu P.S. Case No. 96 of 2017 registered under Ss. 420, 465, 468 and 34 of the Indian Penal Code, pending in the Court of learned Judicial Magistrate, 1st Cass, Ranchi.