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Judgment
Sanjay Kumar Dwivedi, J
This 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.
This petition has been filed for quashing of the First Information Report in connection with Jaldega (Urga O.P.) P.S.Case No.39/2019, pending in the court of learned Sub Divisional Judicial Magistrate, Simdega.
Mr. Arun Kumar, the learned counsel for the petitioner by way of referring to Annexure-5 to the petition submits that the police is behind the petitioner. The petitioner has not been named in the FIR.
The Court has perused the Annexure-5 to the petition where by giving the names of some persons addresses of them has been asked from M/s Sri Gopikrishna Infrastructure Pvt. Ltd. How the petitioner is apprehending it is not disclosed and it is open to the petitioner to cooperate in the investigation.
Looking to the contents of the First Information Report it appears that the case is made out and the case is at initial stage, this Court is not inclined to quash the First Information Report.
Accordingly this petition is dismissed.