Kishore Chandra vs The State Of Jharkhand & Others
2021 Latest Caselaw 334 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       W.P. (S) No.623 of 2020
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Kishore Chandra .... .... .... 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. Gaurav Abhishek, A.C. to A.G.

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06/21.01.2021 Heard Mr. Rahul Kumar, learned counsel for the petitioner and Mr. Gaurav Abhishek, 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. Rahul Kumar, learned counsel for the petitioner relied on two judgments and submits that case of the petitioner is fully covered in view of those judgments.

Mr. Gaurav Abhishek, learned counsel for the respondent-State submits that he will examine those judgments and will assist the Court on the next date of listing.

Post this matter on 1st February, 2021.

(Sanjay Kumar Dwivedi, J.)

Anit