LAWS(JHAR)-2021-4-18

SANTOSH SINGH Vs. STATE OF JHARKHAND.

Decided On April 05, 2021
SANTOSH SINGH Appellant
V/S
State Of Jharkhand. Respondents

JUDGEMENT

(1.) None appears for the petitioner.

(2.) Mr.Vibhuti Sahay, the learned counsel appears for the State.

(3.) 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.