RESHMA KUMARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Ritesh Kumar, learned counsel for the petitioner and Mr. Someshwar Roy, learned counsel for the State.

(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 the orders dtd. 23/9/2013 and 18/11/2013 whereby processes under Ss. 82 and 83 Cr.P.C. respectively have been directed to be issued against the petitioner in connection with Mahila (Bharno) P.S. Case No.16/2013, corresponding to G.R. Case No.365/2013, subsequently S.T. No.125/2014, pending in the court of the learned Principal Sessions Judge, Gumla.