ULLAS KAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel for the petitioner, Mr. P.D. Agrawal, learned counsel for the State and Mr. Vijay Kant Dubey, learned counsel for opposite party no.2.

(2.) 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.

(3.) This petition has been filed for quashing entire criminal proceeding arising out of C.P. Case No.3075/2013 including the order taking cognizance dtd. 20/8/2015, pending in the court of the learned Judicial Magistrate, 1st Class, Dhanbad.