Rabindra Murmu vs The State Of Jharkhand & Ors
2022 Latest Caselaw 58 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              W. P. (S) No. 5363 of 2011

                     Rabindra Murmu                        ...     ...      Petitioner
                                         Versus
                     The State of Jharkhand & Ors. ...         ...       Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through Video Conferencing 04/05.01.2022

1. Heard Mr. Manoj Tandon, learned counsel appearing on behalf of the petitioner.

2. Learned counsel for the State Mr. Rohit appears and submits that the case of the petitioner is covered by virtue of judgment passed in L.P.A. No. 438/2018 decided on 16.09.2020, but he could not send a copy of the said judgment for consideration by this Court and accordingly, he prays that the matter be post tomorrow i.e., on 06.01.2022.

3. Post this case tomorrow i.e., on 06.01.2022 at 10:30 a.m.

(Anubha Rawat Choudhary, J.) Mukul