MAHESH TEWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard the petitioner in person and Mr. Kaushik Sarkhel learned counsel for the State.

(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 present petition has been filed for direction upon the respondents particularly respondent nos. 2 and 3 to send to this Hon'ble Court all records appertaining to issuance of non-bailable warrant of arrest as against these warrantee named below:-