Gita Kumari vs The State Of Jharkhand & Others
2021 Latest Caselaw 1088 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P. (S) No.4797 of 2019
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Gita Kumari .... .... .... Petitioner Versus The State of Jharkhand & Others .... .... .... Respondents

CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

For the Petitioner : Mr. Shresth Gautam, Advocate For the Respondent-State : Mr. Pankaj Kumar, A.C. to Sr. S.C. I

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08/03.03.2021 Heard Mr. Shresth Gautam, learned counsel for the petitioner and Mr. Pankaj 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.

Learned counsel appearing for the respondent-State submits that this matter may be taken after a week to enable him to go through the judgment relied by the learned counsel for the petitioner.

Post this matter on 22nd March, 2021.

(Sanjay Kumar Dwivedi, J.)

Anit