SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Vinay Kumar, learned counsel for the petitioner and Ms. Priya Shreshta, learned A.P.P. for the State.
(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.) This criminal miscellaneous petition has been filed for quashing the orders dated 22.09.2017 and 18.02.2019 passed in Sidhgora P.S. Case No.90 of 2016 corresponding to G.R. No.1709 of 2016.;