HEMANT KUMAR GUPTA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Sidhartha Roy, the learned counsel appearing for the petitioner, Mr. Amitesh Kumar Geasan and Mrs. Priya Shrestha, the learned counsels appearing on behalf of the State in respective cases.

(2.) These petitions have 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.) Heard Mr. Siddharth Roy, the learned counsel appearing on behalf of the petitioner in W.P.(Cr.) No.168 of 2021 and he has also appeared on behalf of the sole Opposite Party in Cr.M.P.No.1824/2021. Mr. Amitesh Kumar Geasan, the learned counsel has argued in W.P.(Cr.) No.168/2021 on behalf of the State. Mrs. Priya Shrestha, the learned counsel has argued in Cr.M.P.No.1824/2021 in both the petitions on common question of fact, law and judgment are the subject matter and that is why both these petitions have been heard together with the consent of the parties. W.P.(Cr) No.168 of 2021