Meena Singh vs The State Of Jharkhand & Others
2021 Latest Caselaw 494 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          L. P. A. No. 455 of 2018

            Meena Singh                          ....   ....   Appellant
                                        Versus
            The State of Jharkhand & others         ....  ....  Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellant : Mr. Deepak Kr. Prasad, Advocate For the State : Mr. Rohit, A.C. to A.A.G.-I For the RINPAS : Dr. Ashok Kr. Singh, Advocate

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Oral Order

16 / Dated : 02.02.2021

Heard the parties.

Judgment is reserved.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) Manoj/AKT