Brajesh Kumar Singh vs The State Of Jharkhand And Others
2021 Latest Caselaw 2051 Jhar

                         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P. (S) No. 3294 of 2019
                                            -----------

Brajesh Kumar Singh ... ... ... ... Petitioner

-Versus-

The State of Jharkhand and others ... ... ... Respondents

-----------

CORAM : THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing)

For the Petitioner : Mr. Pradeep Kumar, Advocate.

        For the Respondents        : AC to AG
                           -----------


   05/24.06.2021       Heard the parties.

                       Admit.

Since pleadings are already complete, rule is made returnable after six months.

Learned counsel appearing for the petitioner has relied upon the Judgments passed in the case of Harkhen Kumar Singh Vs. The State of Jharkhand reported in L.P.A. No. 257 of 2013and Shanti Devi Vs. State of Jharkhand in W.P.(S) No. 7769 of 2012.

Learned counsel appearing for the respondents has relied upon the Judgment passed in the case of Managing Director, ECIL, Hyderabad and others Vs. B. Karunakar and others reported in (1993) 4 SCC 727.

Let a copy of the Judgments relied upon by the parties be kept on record.

(Dr. S. N. Pathak, J.) RC/K