SANJAY THAKUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sajid Warsi, learned counsel appearing for the petitioner and Mrs. Kumari Rashmi, learned A.P.P. for the State.

(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 orders dtd. 9/5/2017, 17/11/2017 and 7/1/2019, whereby bail bond of the petitioner was cancelled and non-bailable warrant of arrest and processes under Ss. 82 and 83 Cr.P.C. respectively have been directed to be issued against the petitioner, in connection with Doranda P.S. Case No. 729 of 2014, pending in the Court of learned Judicial Magistrate, 1st Class, Ranchi.