Dr. Nishikant Dubey vs The State Of Jharkhand & Others
2021 Latest Caselaw 4583 Jhar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                W.P. (Cr.) No. 299 of 2020
               Dr. Nishikant Dubey                                           ... Petitioner
                                          -Versus-
               The State of Jharkhand & others                               ... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. R.S. Mazumdar, Sr. Advocate Mr. Prashant Pallav, Advocate For the State : Mr. Ashutosh Anand, A.A.G.-III For Respondent No.2 : Mr. Akashdeep, Advocate For Respondent No.5 : Mr. Jitendra Shankar Singh, Advocate

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09/02.12.2021. At the outset, Mr. Ashutosh Anand, learned counsel for the

respondent-State submits that earlier Mr. P.A.S. Pati was conducting this

matter and now this matter has been assigned to him and, therefore, he

seeks a week's time to prepare himself to assist the Court.

Mr. R.S. Mazumdar, learned Senior counsel appearing for the

petitioner has advanced his further arguments and relied upon certain

judgments.

Learned counsel for the respondent-State and private respondents

jointly submit that they are required to examine those judgments.

Learned counsel appearing for the petitioner undertakes to supply

those judgments to the learned counsel for the respondent-State and

private respondents, in course of the day.

Post this matter on 06.01.2022.

It is open for the respondent-Election Commission of India to file the

affidavit.

(Sanjay Kumar Dwivedi, J.) Ajay/