RABI BHUSHAN CHOUBEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mrinal Kanti Roy, learned counsel for the petitioner, Mr. Shadab Bin Haque, learned counsel for the respondent-State, Mr. Shivam Singh, learned counsel for the respondent nos. 2, 3 and 4 and Mr. Randhir Kumar, learned counsel for the respondent nos. 5 and 6.

(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 direction upon the respondents for the following reliefs: