LAWS(JHAR)-2022-8-49

SANJU TURI Vs. STATE OF JHARKHAND

Decided On August 25, 2022
Sanju Turi Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) With consent of the parties, hearing of the matter was done through video conferencing and there was no complaint whatsoever regarding audio and visual quality.

(2.) The following issue has been referred by a learned Single Judge of this Court to a Division Bench :-

(3.) The writ petition has been filed seeking for the following relief :-