ARUN KUMAR SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Nilesh Kumar, learned counsel appearing for the petitioners, Ms. Nehala Sharmin, learned A.P.P. for the State and Mr. Samir Kumar Lall, 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 proceedings including the order dtd. 16/8/2019 passed by the learned S.D.J.M., Ranchi, whereby cognizance against the petitioners under Sec. 420 of the Indian Penal Code has been taken, in connection with Complaint Case No. 3531 of 2018, pending in the court of learned S.D.J.M., Ranchi.