BASANT KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Nobody appears on behalf of the petitioner.

(2.) Neither the counsel for the petitioner is appearing, nor any prayer has been made online or otherwise seeking adjournment of the present case.

(3.) The learned counsel for the respondents Mr. Rohan Kashyap is present. He has assisted this court for the purposes of final disposal of the present case and has drawn the attention of this court on the relevant materials on record which has been relied upon by the petitioner as well as those which has been relied upon by the respondents.