Rajendra Prasad No.3 vs The State Of Jharkhand & Ors
2021 Latest Caselaw 2326 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (S) No. 784 of 2016
      Rajendra Prasad No.3                                           ...      Petitioner
                                         Vs.
      The State of Jharkhand & Ors.                           ...      Respondents
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CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing) For the Petitioners : Ms. Maushami Chaterjee, Advocate For the Respondents : Mrs. Shruti Shrestha, AC to Sr. SC-II

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07/ 13.07.2021 Learned counsel for the petitioner submits that the case of the petitioner is squarely covered by the order /judgment of LPA No. 504 of 2017 and as such, the petitioner is entitled for the benefits of ACP/MACP.

Learned counsel for the respondents seeks sometime to examine the order of LPA No. 504 of 2017.

Prayer is allowed.

Put up this case on 20.07.2021.

(Dr. S.N. Pathak, J.) punit/-