Jag Narayan Singh vs The State Of Jharkhand & Others
2021 Latest Caselaw 3681 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       (Civil Writ Jurisdiction)
                      W.P.(C) No. 4889 of 2003
                          ........

Jag Narayan Singh .... ..... Petitioner Versus The State of Jharkhand & Others .... ..... Respondents

CORAM: HON'BLE MR. JUSTICE KAILASH PRASAD DEO (Through : Video Conferencing) ............

For the Petitioner : Mr. Dilip Kr. Chakraverty, Advocate For the Respondents-State : Mr. Kunal Chandra Suman, A.C. to : Mr. Rahul Saboo, S.C-I ........

10/28.09.2021.

Heard, learned counsel for the petitioner, Mr. Dilip Kr. Chakraverty and learned counsel for the respondent-state, Mr. Kunal Chandra Suman, A.C. to Mr. Rahul Saboo, S.C-I.

Learned counsel for the petitioner has placed reliance upon the judgment passed by Single Bench of this Court dated 24.08.2018 passed in W.P.(C) No.2019/2004.

Learned counsel for the State, Mr. Kunal Chandra Suman, A.C. to Mr. Rahul Saboo, S.C-I has submitted that learned arguing counsel for the State, Mr. Rahul Saboo, S.C.-I has some personal difficulties today, as such, this case may be adjourned.

Considering the same, put up this case after Durga Puja Vacation.

(Kailash Prasad Deo, J.) Jay/-