STATE OF JHARKHAND Vs. ABHISHEK KUMAR SINGH

JUDGEMENT

(1.) With the consent of the parties, hearing of the matter has been done through video conferencing and there is no complaint whatsoever regarding audio and visual quality.

(2.) The case has been listed under the heading for "Orders (with defect)".

(3.) Perused the office note as also stamp reporting dtd. 29/7/2021.