Deepmala vs The State Of Jharkhand & Others
2021 Latest Caselaw 330 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (S) No.5748 of 2019
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           Deepmala                            .... .... ....   Petitioner
                                        Versus
           The State of Jharkhand & Others     .... .... .... Respondents

          CORAM        : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

           For the Petitioner       : Mr. Rahul Kumar, Advocate

For the Respondent-State : Mr. Suresh Kumar, S.C. (L&C)-II

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06/21.01.2021 Heard Mr. Rahul Kumar, learned counsel for the petitioner and Mr. Suresh Kumar, 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.

Mr. Suresh Kumar, learned counsel for the respondent-State seeks four weeks' time for taking instruction. He will also take instruction with regard to the rejoinder filed by the petitioner and on the judgment relied by learned counsel for the petitioner.

Post this matter on 8th March, 2021.

(Sanjay Kumar Dwivedi, J.)

Anit