SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Dhananjay Kumar Dubey, the learned counsel for the petitioner and Mr. Afaque Ahmed, the learned counsel appearing on behalf of the Opposite Party.
(2.) This writ 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 the order taking cognizance dated 23.04.2011 including the entire criminal proceeding in connection with Complaint Case no.685 of 2010, passed by the learned Chief Judicial Magistrate, Koderma.;