HARJOT KAUR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Ms. Surabhi, learned counsel for the petitioner and Mr. Veervijay Pradhan, learned A.P.P. 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 of entire criminal prosecution including the order taking cognizance dtd. 18/5/2015 arising out of and in connection with G.O. No.100/12 filed under Sec. 92 of the Factories Act, 1948, pending in the court of the learned Chief Judicial Magistrate, Saraikela.