MALTI DEVI 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.) The defect is ignored.

(3.) This petition has been filed for quashing the order dtd. 15/5/2017, 5/1/2019 and 27/1/2020 whereby N.B.W, processes under Sec. 82 Cr.P.C and 83 Cr.P.C respectively have been issued against the petitioner in connection with Nawdiha Bazar P.S.Case No.37/2013, corresponding to G.R.Case No.1501/2013, pending in the court of Judicial Magistrate, 1st Class, Palamau.