The State Of Jharkhand & Ors vs Ajit Kumar Deo & Anr
2022 Latest Caselaw 1143 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Letters Patent Appellate Jurisdiction)
                       L.P.A No.624 of 2017
The State of Jharkhand & Ors.                             ... Appellants
                           Versus
Ajit Kumar Deo & Anr.                                ... Respondents
                                                          (Through V.C)

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

For the Appellants           : Mr. Rajiv Ranjan, A.G
                               Mr. Amit Kumar, A.C to A.G
For the Respondents          : Mr. Ajit Kumar, Sr. Advocate
                                --------

Order No.07/Dated: 23rd March 2022

Mr. Amit Kumar, the learned counsel is assisting Mr. Rajiv Ranjan, the learned Advocate-General in this matter.

Mr. Ajit Kumar, the learned Senior counsel appears for the respondents.

Post this matter on 12th April 2022, to enable the learned State counsel to produce judgments on the point.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) R.K/Amit