Namita Ghosh vs State Of Jharkhand & Ors
2021 Latest Caselaw 3743 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                            W.P.(S). No. 1181 of 2017

                Namita Ghosh                                     ...       ...     ...        Petitioner

                                                          Versus
                State of Jharkhand & Ors.                        ...       ...   ....     Respondents
                                                       ------

CORAM: THE HON'BLE MR. JUSTICE DR. S.N.PATHAK (Through: Video Conferencing)

------

For Petitioner : Mr. Saurav Arun, Advocate For the State of Jharkhand : Mr. Rahul Saboo, S.C.-I For the State of Bihar : Mr. Diwakar Upadhyay, Advocate

----------

-----------

13/ 30.09.2021 Heard the parties.

On 04.03.2020 this Court directed the respondents to file counter affidavit meeting the issue raised by the Court, in response thereof counter affidavit has been filed.

It has been argued by learned counsel for the petitioner that issue involved in this writ petition is squarely covered by a judgment reported in [2005] 2 JCR 338 and as such an early date of hearing may be given.

For the interest of justice put up this case on 17.11.2021.

(Dr. S.N. Pathak, J.)

Rohit/-