Chandan Kumar vs The State Of Jharkhand And Ors
2022 Latest Caselaw 3676 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W.P.(S). No. 790 of 2019
            Chandan Kumar                         .... ...   ...   Petitioner
                                      Versus
            The State of Jharkhand and Ors.       ...    ...     ...   Respondents
                                      With
            W.P. (S) No. 5259 of 2018, W.P. (S) No. 5612 of 2018, W.P. (S) No.
            5666 of 2018, W.P. (S) No. 5966 of 2018, W.P. (S) No.6131 of 2018,
            W.P.(S) No.6679 of 2018, W.P. (S) No. 347 of 2019 & W.P. (S) No.
            137 of 2020
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Petitioners : Mr. Rupesh Kumar Singh, Advocate (W.P.(S) no.5966/18) and (W.P.(S) no.137/20) : Mr. Rajendra Krishna, Advocate (W.P.(S) no.6679/18) : Mr. Vishal Kumar Tiwari, Advocate : Ms. Sunita Pandey Advocate (W.P.(S) no.5259/18) and (W.P.(S) no.6131/18) : Mr. Rahul Kumar, Advocate : Ms. Apoorva Singh (W.P.(S) no.5666/18) : Ms. Swati Shalini, Advocate (W.P.(S) no.5612/18) : Mr. Vikash Kumar, Advocate (W.P.(S) no.790/19) : Mr. Rajiv N. Prasad, Advocate (W.P.(S)no.347/19) For the State : Mr. Rajiv Ranjan, Advocate General : Mr. P.A.S Pati, G.A.-II : Mr. Piyush Chitresh, A.C. to A.G. For the J.P.S.C. : Mr. Sanjoy Piprawall, Advocate.

: Mr. Prince Kumar, Advocate : Mr. Rakesh Ranjan, Advocate : Mr. A Allam, Sr. Advocate (W.P.(S)no.347/19) : Mr. Fahad Allam, Advocate : Md. Faizan, Advocate

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Oral Order 16/Dated: 13.09.2022

Heard the parties.

Judgment is reserved.

As prayed, the parties are permitted to submit their written notes

on argument within a week.

(Dr. Ravi Ranjan, C.J.)

(Sujit Narayan Prasad, J.) APK/Saket