VIKASH VISWAKARMA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Notice upon the O.P.No.2 has been effected, however, till date O.P.No.2 has not appeared.

(2.) In view of that, this petition is being heard in absence of the O.P.No.2.

(3.) Heard Mr. Ranjit Kumar, the learned counsel for the petitioners and Mr. Sen, the learned counsel for the respondent State.