RAJENDRA SOREN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shubham Mishra, the learned counsel for the petitioner and Mr. Vishwanath Roy, the learned counsel for the State.

(2.) This criminal miscellaneous 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.) By order dated 07.06.2011 itself the Opposite Party No.2 was called upon for filing the affidavit. The Opposite Party No.2 has filed the affidavit which is on the record.