PHOOL CHAND SOOD Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Indrajit Sinnha learned counsel and Mr. Jai Prakash, learned senior counsel for the petitioners, Ms. Niki Sinha and Ms. Ruby Pandey, learned counsel for the State and Mr. Laxman Kumar, learned counsel for the Union of India.

(2.) These 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 these matters have been heard.

(3.) In both the petitions common facts and law are involved that is why both the petitions have been heard together.