Chandra Prakash Asthana vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3167 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P. (S) No.4086 of 2018
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Chandra Prakash Asthana .......... Petitioner.

-Versus-

The State of Jharkhand & Ors. .......... Respondents.

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CORAM : HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : In person For the State : Mrs. Darshana Poddar Mishra, A.A.G.I For Respondent no.4: Mr. Anil Kumar, Sr. Advocate

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Order No.30 Date: 27.08.2021

This case is taken up through video conferencing.

Heard Mr. Chandra Prakash Asthana, the petitioner in person; Mr. Anil Kumar, learned senior counsel for the respondent no.4; and Mrs. Darshna Poddar Mishra, learned A.A.G.I, appearing on behalf of the State.

Let this matter be listed under the heading "For Judgment" on 10th September, 2021.

(Rongon Mukhopadhyay, J.)

(Rajesh Shankar, J.) Sanjay/