Md. Samaun And Others vs The State Of Jharkhand And Others
2021 Latest Caselaw 291 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 5244 of 2016

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      Md. Samaun and Others                              ..... Petitioners

                               --   Versus          --
      The State of Jharkhand and Others                  ...... Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners :- Mr. Abhijit Singh, Advocate For Resp.-State :- Mr. Ankur Sinha, Advocate

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6/19.01.2021 Heard Mr. Abhijit Singh, the learned counsel for the

petitioners and Mr. Ankur Sinha, the learned counsel appearing 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.

The learned counsel for the respondent State submits that

two weeks' time may kindly be allowed for reconstructing the file.

He will also go through the judgment delivered by the

Division Bench.

At the request of the learned counsel for the respondent

State, let this matter appear after two weeks for admission.

( Sanjay Kumar Dwivedi, J) SI/