Sunil Kr. Sharma vs The State Of Jharkhand & Anr
2021 Latest Caselaw 4250 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P.(Cr.) No. 490 of 2015

              Sunil Kr. Sharma                                .....   ...   Petitioner
                                         Versus
              The State of Jharkhand & Anr.                ..... ...      Respondents
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Sheo Kumar Singh, Advocate For the State : Mr. Deepankar Roy, A.C. to A.G.

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10/ 17.11.2021 This 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. Deepankar Roy, learned A.C. to A.G. has relied upon two judgments.

Learned counsel appearing for the petitioner submits that this matter may be taken up after two weeks so as to enable him to examine those judgments.

Post this matter after two weeks. In the meantime, interim order dated 28.09.2015 shall remain in force.

(Sanjay Kumar Dwivedi, J.) Amitesh/-