AKHAY KUMAR MOHANTY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioners, Ms. Nehala Sharmin, learned A.P.P. for the State and Mr. G.K. Sinha, learned counsel appearing for the O.P. No. 2.

(2.) 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.

(3.) This criminal miscellaneous petition has been filed for quashing of the entire criminal prosecution including the First Information Report, in connection with Jagarnathpur P.S. Case No. 193 of 2017 corresponding to G.R. No. 3046 of 2017, pending in the Court of learned Judicial Magistrate, 1st Class, Ranchi.