Tarangani Devi vs The State Of Jharkhand And Others
2022 Latest Caselaw 3875 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                     W.P.(S) No. 6533 of 2017

                    Tarangani Devi                       ...      ...    Petitioner
                                          Versus
                 The State of Jharkhand and others ...    ...        Respondents
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Prem Pujari Roy, Advocate For the Respondents : Mr. Mukul Kumar Singh, A.C. to G.P. III

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07/21.09.2022 Learned counsel for the petitioner submits that the present case is squarely covered by the judgment passed by this court on 31.08.2022 in W.P. (S) No. 6217 of 2017 and also judgment passed in W.P. (S) No. 4229 of 2017 dated 04.09.2018.

2. Learned counsel for the respondents submits that matter be posted tomorrow so that he may examine the aforesaid two judgments.

3. Post this case on 22.09.2022 under the same heading.

(Anubha Rawat Choudhary, J.) Binit