SIDHI PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) By order dtd. 26/10/2021 notices were directed to be issued upon the O.P.No.2. The Office note suggest that notice upon O.P.No.2 has been effected and with a view to provide one opportunity the matter was adjourned to 3/2/2022. Again matter was adjourned 4/5/2022. Inspite of sufficient opportunity provided to the O.P.No.2 and inspite of valid service of notice nobody has responded on behalf of the O.P.no.2.

(2.) Today also on repeated calls nobody has responded on behalf of the O.P.No.2 and accordingly the matter was heard on merit.

(3.) Heard Mr. Mahesh Tewari, the learned counsel appearing for the petitioner and Mr. B.N.Ojha, the learned counsel for the respondent State.