KHUBHI MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Yogesh Modi, the learned counsel for the petitioner and Mr. Vishambhar Shastri, the learned State counsel.

(2.) This 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 learned counsel for the petitioners is directed to remove the defects within two weeks. If the defects are not removed, the office shall list the matter before the appropriate Bench.