Heena Das @ Hena Das vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3345 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr.M.P. No. 3469 of 2018

        Heena Das @ Hena Das                                  ...... Petitioner
                                 Versus
        The State of Jharkhand & Ors.                         ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mrs. J. Mazumdar, Advocate For the State : Mr. Nawin Kr. Singh, Advocate

05/Dated: 08/09/2021 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 in the light of Full

Bench Judgment, this petition is not maintainable but according to her, it is

maintainable in the light of judgment reported in 2020 (11) SCC 608.

Learned counsel for the State will examine the submission of the

learned counsel for the petitioner and assist the Court on the next date.

Post the matter after two weeks.

(Sanjay Kumar Dwivedi, J.) Satyarthi/