MANPRIT SINGH SALUJA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shailesh, learned counsel appearing for the petitioners and Mr. Ravi Prakash and Mrs. Priya Shrestha, learned Spl.P.Ps. for the State.

(2.) On several occasions, notices were issued upon the O.P. No. 2, but he chosen not to appear in the matter and finally by order dtd. 21/8/2019 step for substituted service of notice upon the O.P. No. 2 was taken by the learned counsel appearing for the petitioners. The notice was published in the local daily Newspaper "Punjab Keshri" where the O.P. No. 2 resides. After recording this fact the matter was adjourned on 14/10/2019 with a view to provide one opportunity to the O.P. No. 2. Again on 7/2/2022 nobody has responded on behalf of the O.P. No. 2 and with a view to provide one more opportunity to the O.P. No. 2, the matter was adjourned. Much indulgence has been given and in spite of that the O.P. No. 2 chosen not to appear in the matter. As such this petition is being disposed of in absence of O.P. No. 2.

(3.) In both the petitions, the similar complaint is under challenge that's why both petitions have been heard together and being disposed of by this common order.