NOOR ALAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the parties.

(2.) This Criminal Miscellaneous Petition has been filed invoking the jurisdiction of this Court under Sec. 482 of Cr.P.C. with the prayer to quash the order taking cognizance dtd. 20/2/2021 passed by the learned S.D.J.M., Madhupur in connection with Madhupur P.S. Case No. 126 of 2020, corresponding to G.R. No. 206 of 2021 of the court of learned Sub Divisional Judicial Magistrate, Madhupur.

(3.) The brief fact of the case is that Madhupur P.S. Case No. 126 of 2020 has been registered on the basis of the written report submitted by the Junior Engineer, Madhupur alleging therein that on 22/7/2020 when doctor Md. Eqbal reached the place of occurrence for swab testing of the concerned persons, the petitioners along with co-accused persons being member of unlawful assembly used criminal force against the said doctor by abusing him and in violation of the Covid-19 Pandemic restrictions acted for spreading of Covid 19 pandemic and made murderous assault upon the said doctor.