NISHA RANI HASSA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Anjani Kumar Verma, the learned counsel for the petitioners and Mrs. Vandana Singh, the learned State counsel assisted by Mr. Sandeep Verma, the learned vice counsel.

(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.) The petitioner has preferred this writ petition for quashing the order dated 17.06.2020 contained in Annexure-5 and for quashing the order dated 03.09.2020 contained in Annexure-7.