KANCHAN OJHA 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.) Heard Mr. Jai Prakash, the learned Senior counsel for the petitioner, Mr. Alok Dutta, the learned counsel for the O.P.No2, Mr. Harpreet Singh, the learned counsel for the O.P.no.3 and Mr. Deepankar Roy, the learned counsel for the respondent State.

(3.) This petition has been filed for release of cash amount recovered by the police and challenging the order dtd. 19/2/2021 passed in Cr.Revision No.198 of 2020 whereby the petition filed by the petitioner has been dismissed and the order dtd. 21/9/2020 passed by the learned Additional Chief Judicial Magistrate, Ranchi in Cr.Miscellaneous No.243 of 2020 has been confirmed.