VIJAY MUNDU Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Shubhashis Rasik Soren, learned counsel for the petitioner and Mr. Bhola Nath Ojha, learned A.P.P. for the State.

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

(3.) The defects are ignored.