Citation : 2021 Latest Caselaw 1032 Jhar
Judgement Date : 1 March, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (C) No.3734 of 2019
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Sunil Kumar Paswan .... .... .... Petitioner Versus The State of Jharkhand & Others .... .... .... Respondents
CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
For the Petitioner : Mr. Binod Singh, Advocate For the Respondent-State : Mr. Sachin Kumar, A.A.G.II
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16/01.03.2021 Heard Mr. Binod Singh, learned counsel for the petitioner and Mr. Sachin 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.
Argument concluded.
Judgment reserved.
(Sanjay Kumar Dwivedi, J.)
Anit
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