NAGESHWAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Deepak Kumar, learned counsel for the petitioners, Mr. Rajesh Kumar Singh, learned counsel for opposite party no.2 and Mr. Sunil Kumar Dubey, learned counsel for the State.

(2.) This petition has been taken through Video Conferencing in view of 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 of the order taking cognizance dtd. 26/2/2015, whereby the learned Judicial Magistrate took cognizance of the offence under Sec. 147, 149, 304 of the Indian Penal Code against the petitioners in Protest-cum-Complaint Case No. 3156 of 2014, pending in the court of the learned Judicial Magistrate, Ranchi.