SANJAY KUMAR DWIVEDI,J. - (1.) Heard Mr. Jitendra Shankar Singh, learned counsel for the petitioner and Mr. Deepankar, learned counsel for the opposite party-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.) The petitioner has challenged the legality and validity of the order taking cognizance dated 27.10.2020 passed in Bistupur P.S. Case No.88 of 2020 corresponding to G.R. Case No. 960 of 2020 by the learned Chief Judicial Magistrate, Jamshedpur. The prayer for quashing the entire criminal proceeding in connection with the said P.S. case has also been made.;