Ruplal Mahto vs The State Of Jharkhand & Others
2021 Latest Caselaw 3761 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No. 1441 of 2016

        Ruplal Mahto                                        ...... Petitioner
                              Versus
        The State of Jharkhand & Others                     ...... Respondents


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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Diwakar Upadhyay, Advocate For the Respondent-State : Mr. Anil Kumar Singh, Advocate

15/Dated: 01/10/2021 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.

Learned counsel for the petitioner submits that this matter is fully

covered with judgment in the case of " Bramhdeo Kumar Vs. State of

Jharkhand & Ors." (W.P.(S) No. 6628 of 2010) passed by this Court.

Learned counsel for the State seeks time to prepare and argue in

this matter.

Post the matter on 29.10.2021.

(Sanjay Kumar Dwivedi, J.) Satyarthi/