LAWS(JHAR)-2022-4-92

KRISHNA KUMAR SINGH Vs. STATE OF JHARKHAND

Decided On April 05, 2022
KRISHNA KUMAR SINGH Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) By order dtd. 22/6/2017 notice has been issued upon the O.P. No. 2. Notice has been validly served upon the O.P. No. 2. Name of the counsel for the O.P. No. 2 is appearing.

(2.) On repeated calls, nobody appeared on behalf of O.P. No. 2. The matter is of the year, 2017. Accordingly, this matter is being heard on merit.

(3.) Heard Mr. Anil Kumar Sinha, learned senior counsel for the petitioners assisted by Mr. Lal Vikram Nath Shahdeo, learned counsel and Mr. Ravi Prakash, learned counsel for the State.