NIYAZ ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Lukesh Kumar, learned counsel appearing for the petitioners and Mr. Prabhu Dayal Agrawal, learned Spl.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 petition has been filed for quashing of the order dtd. 27/11/2019, passed by the learned A.C.J.M., Bermo at Tenughat, in Gomia P.S. Case No. 116 of 2014 corresponding to G.R. No. 986 of 2014, whereby cognizance for the offences under Ss. 379, 295, 295(A), 429/34 of the Indian Penal Code and Sec. 11 of Animal Cruelty Act has been taken against the petitioners, pending in the Court of learned S.D.J.M., Bermo at Tenughat.