PALLAV ROY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Soumitra Baroi, learned Counsel for the Petitioner, Mr. Vijay Kumar Sinha, learned Counsel for the State and Mr. Anil Kumar, learned A.S.G.I. appearing for the Union of India.

(2.) Mr. Baroi, learned Counsel appearing for the Petitioner at the outset submits that this matter was earlier conducted by Mr. Tapash Kabiraj and this file has been entrusted to him and he will file Vakalatnama on behalf of the Petitioner.

(3.) Mr. Baroi is a regular practitioner of this Court and in view of his submission, he is allowed to argue the matter.