DILIP KUMAR PODDAR Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-9-48
HIGH COURT OF JHARKHAND
Decided on September 23,2020

Dilip Kumar Poddar Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Sanjay Kumar Dwivedi, J. - (1.) Heard Mr. Piyush Chitresh, learned counsel for the petitioners, Mr. Binit Chandra and Mr. Sanjay Sahil, learned counsel for the respondentsState.
(2.) These writ petitions have 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. None of the parties have complained about any technical snag of audio-video and with their consent this matter has been heard.
(3.) In both these writ petitions, common question of law is involved and as such both the writ petitions have been heard together.;


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