1. With consent of the parties, hearing of these matters has been done through video conferencing.
2. Since the counter affidavit has been filed yesterday late night, put up these matters on 12 May, 2020.
3. However, this Court hopes and trusts that the State will come up with the answer to certain disturbing news which have come in different newspapers also, in particular, regarding the pregnant woman roaming around the roads of Ranchi and ultimately, since no medical help was given to her, the child could not be delivered alive.