BISWAJIT GORAI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Manoj Tandon, learned counsel for the petitioner and Mr. Shashank Saurav, learned counsel for the respondent-State in W.P. (S) No. 2776 of 2017 and Mr. Anil Kumar Sinha, learned Senior counsel assisted by Mr. Onkar Nath Tiwary, learned counsel for the petitioner and Mr. Shadab Bin Haque, learned counsel for the respondent-State in W.P. (S) No. 2849 of 2017.

(2.) The 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 the matters have been heard on merit.

(3.) In both the writ petitions, common question of law and facts are involved and that is why both the writ petitions have been heard together with the consent of the learned counsel for the parties.