Ramjit Mehta & Ors vs State Of Jharkhand & Ors
2021 Latest Caselaw 4540 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            [Civil Writ Jurisdiction]
                            W. P. (C) No. 3511 of 2008
             Ramjit Mehta & Ors.                             .... .. ...   Petitioner(s)
                                           Versus
             State of Jharkhand & Ors.                             .. ... ... Respondent(s)
                                ...........

CORAM :HON'BLE MR. JUSTICE KAILASH PRASAD DEO [Through- Video Conferencing] .........

For the Petitioner(s) : Ms. Chandana Kumari, Advocate. For the Resp/State : Mrs. Vandana Singh, Sr.S.C.-III Mr. Sandeep Verma, AC to Sr.S.C.-III ..........

09 / 01.12.2021. Ms. Chandana Kumari, learned counsel appearing for the petitioners has submitted that all the criminal cases instituted against the petitioner(s) ended in acquittal of the petitioner(s) and the State has not preferred any appeal against the judgment of acquittal and to that effect she has applied for certified copy of the orders so as to bring the same on record.

Mrs. Vandana Singh, learned Sr.S.C.-III appearing for the State has submitted that she has no information with regard to outcome of those criminal cases.

Considering the same, put up this case after two weeks enabling the learned counsel for the petitioners to file supplementary affidavit.

In the meantime, Mrs. Vandana Singh, learned Sr.S.C.-III appearing for the State is directed to seek instruction with regard to criminal cases instituted against the petitioner(s).

(Kailash Prasad Deo, J.) Sandeep/