RAJIV PARASAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Mahesh Tewari, learned counsel appearing for the petitioner and Mr. Azeemuddin, learned A.P.P. for the State.

(2.) By order dtd. 6/10/2021, notice was issued to the O.P. No. 2 in the matter. In the order dtd. 6/12/2021, it has been recorded that the office has pointed out that the notice has been effected upon O.P. No. 2 and with a view to give one opportunity to the O.P. No. 2, the matter was fixed for today. Today, on repeated calls, nobody has responded on behalf of the O.P. No. 2 and this matter is heard ex-parte against O.P. No. 2.

(3.) This petition has been heard 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 this matter has been heard.