ROHIT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sunil Singh, learned counsel for the petitioners in W.P. (S) No. 3450 of 2017 and Ms. Ekta Bharati, learned counsel for the petitioner in W.P. (S) No.6215 of 2014 and Mr. Arun Kumar Dubey, learned counsel for the respondent- State in W.P. (S) No. 3450 of 2017 and Mr. Sreenu Garapati, learned counsel for the respondent-State in W.P. (S) No. 6215 of 2014.

(2.) These writ petitions have 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 on merit.

(3.) The facts of both the writ petitions are similar and that is why both these cases are heard together.