- (1.) Hearing of this matter has been done through video conferencing. There is no complaint about any audio and video quality.
(2.) Heard Mr. Sachin Kumar, learned Addl. A.G.-II appearing for the State as also the learned Advocate General.
(3.) On the last occasion when this Court had recorded its dissatisfaction regarding the investigation which was going on and the stand which was being taken by the State authorities by filing different affidavits and when we were intending to direct for personal appearance of the Director General of Police, Jharkhand in this regard, as heinous crime has been committed by infusing acid upon a girl, further time was sought by the State and we, while allowing the time vide order dated 10.07.2020, recorded that in our view the investigation is not going on in right direction.;