NISHIKANT DUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. R.S. Mazumdar, learned Senior counsel assisted by Mr. Prashant Pallav, learned counsel for the petitioner, Mr. Ashutosh Anand, learned A.A.G.-III for the respondent-State, Dr. Ashok Kumar Singh assisted by Mr. Akashdeep, learned counsel for respondent no.2 and Mr. Jitendra Shankar Singh, learned counsel for respondent no.5.

(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.) Initially in this case FIR bearing number Deoghar Town P.S. Case No.427 of 2020, registered under Sec. 468, 471 and 420 of the Indian Penal Code was under challenge and the petitioner was protected by way of interim order dtd. 20/1/2021. The charge-sheet dtd. 24/7/2021 has been submitted and cognizance has been taken against the petitioner vide order dtd. 26/7/2021, which were challenged by way of filing I.A. No.4223 of 2021. The said I.A. was allowed on contest vide order dtd. 9/9/2021 and the petitioner was directed to file amended writ petition and the State was set at liberty to file additional affidavit to the amended writ petition. Thus, vide order dtd. 9/9/2021, the charge-sheet dtd. 24/7/2021 as well as the cognizance order dtd. 26/7/2021 are also allowed to challenge in this petition. The amended writ petition has been filed by the petitioner and reply to the same has also been filed by the State by way of filing additional affidavit.