(1.) This petition has been taken 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.) Mr. Anurag Kashyap has appeared on behalf of opposite party nos. 2 to 4. Opposite party nos. 5 and 6 are police officers and they are being represented by Mr. Saket Kumar, learned A.P.P. appearing for the State. Thus, there is no question of issuing fresh notice upon opposite party nos. 5 and 6.
(3.) This petition has been filed for quashing the order dtd. 20/2/2018 passed in C/1 Case No.903 of 2017 by the learned Judicial Magistrate, 1st Class, Jamshedpur whereby the complaint petition filed by the petitioner was dismissed under Sec. 204(4) of Cr.P.C. The further prayer is made for quashing the order dtd. 21/4/2018 passed in Criminal Revision No.121 of 2018 passed by the learned Sessions Judge, East Singhbhum at Jamshedpur whereby revision filed by the petitioner against the order dtd. 20/2/2018 was dismissed.