SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Amitabh, learned counsel for the petitioner and Mr. Shiv Shankar Kumar, learned counsel for the opposite party no.1-State as well as Mr. Rajesh Kumar, learned counsel for the opposite party no.2.
(2.) This criminal miscellaneous 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.) The petitioners have preferred this petitioner for quashing the order taking cognizance dated 14.10.2019 as well as entire criminal proceeding in connection with Seraikela P.S. Case No.86 of 2019 corresponding to G.R. No.618 of 2019.;