Mathura Prasad Yadav vs The State Of Jharkhand & Ors
2021 Latest Caselaw 733 Jhar

IN THE HIGH COURT OF JHARKHAND, RANCHI

               W.P. (S) No. 508 of 2019

Mathura Prasad Yadav                            ......... Petitioner
                   -Versus-
The State of Jharkhand & Ors.
                                           .........Respondents

CORUM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Nand Kishore Pd. Sinha, Advocate For the Respondent-State: Mrs. Darshana Poddar Mishra, A.A.G.-I

05/Dated:-15/02/2021:-

Heard Mr. Nand Kishore Pd. Sinha, learned counsel for the

petitioner and Mrs. Darshana Poddar Mishra, learned counsel for the

respondent-State.

This writ petition has been heard through Video Conferencing

in view of the guidelines of the High Court taking into account the

situation arising due to COVID-19 pandemic.

Learned counsel for the petitioner submits that he has filed

rejoinder to the counter-affidavit on 12.02.2021. He further submits

that one judgment has been transmitted to him by the learned counsel

for the respondent-State and he wants to examine that judgement.

Let rejoinder be procured and kept on record.

At the request of the learned counsel for the petitioner, post

the matter after three weeks.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-