Basant Toppo vs The State Of Jharkhand And Others
2021 Latest Caselaw 332 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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W.P.(S) No. 2737 of 2019

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      Basant Toppo                                ..... Petitioner

                               --   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 Petitioner :- Md. Imtiyaz Khan, Advocate For Resp.-State :- Mr. Gaurav Abhishek, Advocate

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5/21.01.2021 Heard Mr. Imtiyaz Khan, the learned counsel for the

petitioner and Mr. Gaurav Abhishek, the 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. Imtiyaz Khan, the learned counsel for the petitioner

relied on two judgments of Guwahati High Court and Allahabad High

Court respectively and submits that the case of the petitioner is fully

covered in view of these two judgments.

Mr. Gaurav Abhishek, the learned State counsel submits that

an opportunity may kindly be allowed to him to go through those

judgments and to assist the Court on the next date.

Mr. Khan, the learned counsel undertakes to serve a copy of

those judgments upon Mr. Gaurav Abhishek, the learned counsel for the

respondent State by Monday.

Post the matter on 18.02.2021.

( Sanjay Kumar Dwivedi, J) SI/