PRAWIN KUMAR JAIN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mrs. Vani Kumar, learned counsel appearing for the petitioners and Mrs. Priya Shrestha, learned Spl.P.P. appearing for the opposite party- State.

(2.) These petitions have been taken 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 these matters have been heard.

(3.) In these two petitions, common question of law are involved and that is why both the petitions have been heard together.