Jyotshna Ku. Pradhan And Another vs State Of Jharkhand And Ors
2022 Latest Caselaw 4302 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P.(S) No. 4037 of 2012

                  Jyotshna Ku. Pradhan and Another             ...     ...      Petitioners
                                           Versus
                  State of Jharkhand and Ors.
                                                        ...        ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Ms. M. M. Pal, Senior Advocate Ms. Rukmini Kumari, Advocate For the Resp.- State : Mr. Arun Kumar Dubey, Advocate

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06/19.10.2022 Ms. M.M. Pal, learned senior Advocate appears along with Ms. Rukmini Kumari,

2. The learned counsel for the respondents Mr. Arun Kumar Dubey prays for adjournment to bring on record final judgment passed by the trial court in connection with the F.I.R. as directed vide order dated 29.08.2022. The learned counsel for the State shall also respond to the supplementary affidavit filed on behalf of the petitioner dated 26.08.2022.

3. Affidavit of the state should be filed by 10.11.2022.

4. Rejoinder, if any, by 16.11.2022.

5. Post this case on 23.11.2022.

(Anubha Rawat Choudhary, J.) Binit