Madhusudan vs The State Of Jharkhand And Others
2022 Latest Caselaw 1351 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Letters Patent Appellate Jurisdiction)
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LPA No. 571 of 2017 Madhusudan ... ... Appellant Versus The State of Jharkhand and others ... ... Respondents

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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Ajit Kumar, Sr. Advocate For the State : Mr. Sachin Kumar, AAG-II

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th Order No.14/Dated: 5 April, 2022 Heard Mr. Ajit Kumar, the learned senior counsel for the appellant at length.

For argument on behalf of the State, post this matter on 12th April 2022.

Part heard.

Compilation of judgments and written notes of arguments are taken on record.

Both the parties rely on the judgment in "Valsamma Paul (Mrs) v. Cochin University and others" (1996) 3 SCC 545, however, in course of hearing Mr. Ajit Kumar, the learned senior counsel for the appellant, would draw our attention to the judgment in "Rameshbhai Dabhai Naika v. State of Gujarat and others" (2012) 3 SCC 400 to indicate that the judgment in "Valsamma Paul (Mrs)" was considered by the Hon'ble Supreme Court in subsequent cases.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) SB/Madhav