SURENDRA MAHTO Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Respondent no.2 has already appeared and in spite of appearance of respondent no.2, nobody has appeared on 23/3/2023 on behalf of respondent no.2 and, therefore, the matter was adjourned with a view to provide one more opportunity to respondent no.2. Today again on repeated calls, nobody has respondent no.2.

(2.) Accordingly, this matter is being heard in absence of respondent no.2.

(3.) Heard Mr. Shubham Gurung, learned counsel for the petitioner and Mr. Deepankar Roy, learned counsel for the State.