Sunil Kumar Singh @ Sunil Singh & ... vs The State Of Jharkhand & Anr
2022 Latest Caselaw 310 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                      Cr.M.P. No. 68 of 2017

      Sunil Kumar Singh @ Sunil Singh & Ors.        .....  ... Petitioners
                                 Versus
      The State of Jharkhand & Anr.                  ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Nishant Kumar Roy, Advocate For the State : Mr. Rajneesh Vardhan, A.P.P. For the O.P. No. 2 : Mr. Mahesh Tewari, Advocate.

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15/ 07.02.2022 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.

Mr. Mahesh Tewari, learned counsel appearing for the O.P. No. 2 has completed his arguments and he has relied upon seven judgments. He will supply the said judgments, relied upon by him and the paragraphs of the judgments, on which, he is relying to this Court.

Let this matter appear on 21.02.2022. Interim order dated 15.02.2019 shall remain in force till the next date of listing.

(Sanjay Kumar Dwivedi, J.) Amitesh/-