LAWS(JHAR)-2020-9-25

ANIL SHARMA Vs. STATE OF JHARKHAND

Decided On September 17, 2020
ANIL SHARMA Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) This anticipatory bail application has been moved by Mr. H.K. Shikarwar, learned counsel for the petitioners and opposed by Mr. Vishwanath Roy, learned A.P.P. for the State.

(2.) This anticipatory bail application has been heard through Video Conferencing in view of the guidelines of the High Court taking into account the situation arising due to COVID-19 pandemic.

(3.) Mr. H.K. Shikarwar, the learned counsel for the petitioners undertakes to remove the defects within two weeks. On his undertaking, time for removing the defects is allowed. Now, it is the personal liability of the learned counsel for the petitioner to remove the defects within the aforesaid period. If the defects are not removed within the aforesaid period, the office is directed to place the matter before the appropriate Bench.