Rameshwar Mishra vs The State Of Jharkhand & Others
2022 Latest Caselaw 579 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S) No. 1730 of 2016
      Rameshwar Mishra                            .... .... Petitioner
                               Versus
      The State of Jharkhand & Others              .... .... Respondents
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CORAM : HON'BLE MR. JUSTICE DR. S.N. PATHAK (Through Video Conferencing)

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For the Petitioner : Mr. Rajendra Krishna, Advocate For Respondent-State : Mr. Rohan Kashyap, AC to G.A.-II

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13 / 21.02.2022 Heard the parties.

It is the specific contention of learned counsel appearing for the petitioner that since the appointing authority of the petitioner is Deputy Inspector General of Police, the Superintendent of Police of the district has no authority to issue charge sheet to the petitioner, which is in complete violation of Rule 660 of the Police Manual. Learned counsel places heavy reliance on the celebrated judgments of the Hon'ble Supreme Court in the case of Union of India & Ors. Vs. B.V.Gopinath [(2014) 1 SCC 351] as well as in the recent case of Sunny Abraham Vs. Union of India & Anr., reported in 2021 SCC OnLine SC 1284.

Mr. Rohan Kashyap, learned AC to G.A.-II, representing the State seeks some time to go through the legal propositions and to file specific contention made by learned counsel for the petitioner.

As prayed, list this case on 10.3.2022.

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

R.Kr.