SHASHI PRAKASH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Abhishek Krishna Gupta, learned counsel appearing for the petitioner and Mrs. Priya Shrestha, learned Spl.P.P. for the State.

(2.) 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.

(3.) I.A. No. 540 of 2022 has been filed for amendment in the prayer portion of the petition.