RAJEEV SINGH DUGAL Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinha assisted by Mr. Rishav Kumar, learned counsel for the petitioner and Mr. P.C. Sinha, learned counsel for the State.

(2.) This petition has been filed for quashing the order dtd. 1/2/2022 passed by the learned Chief Judicial Magistrate at Jamshedpur in connection with Bistupur P.S. Case No.87 of 2020 corresponding to G.R. Case No.659 of 2021 whereby the learned court has been pleased to reject the petition dtd. 19/1/2022 preferred by the petitioner for grant of No Objection Certificate for the purpose of renewal of the petitioner's passport, pending in the court of the learned Chief Judicial Magistrate at Jamshedpur.

(3.) The informant namely Suraj Kumar, Junior Engineer, Swarnarekha Project cum Deputation Magistrate, Bistupur, Jamshedpur got the information that the Spa in the Alcor Hotel was open and some arrangement for parties were being made during prohibitory lock down period of COVID-19 and on that ground the FIR was lodged under Ss. 188, 269, 270 of the Indian Penal Code, Sec. 54 of the Disaster Management Act, 2005 and Sec. 3 of the Epidemic Diseases Act, 1897.