SAROJ KUMAR SAHU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. A.K. Sahani, learned counsel for the petitioners and Mr. Shubham Mishra, learned counsel for the respondent-State.

(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.) At the outset, Mr. A.K. Sahani, learned counsel for the petitioners on instruction, submits that he is not pressing the case of petitioner no. 1 in view of the fact the petitioner no. 1 does not want to press the writ petition and the writ petition is confined only to the petitioner nos. 2 to 4.