Pravin Jha vs State Of Jharkhand And Others
2023 Latest Caselaw 764 Jhar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              W.P.(C) No.266 of 2016

              Pravin Jha                              ...      ...      Petitioner
                                       Versus
              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. Lalan Kumar Singh, Adv. For the Respondent-JEPC: Mr. Krishna Murari, Advocate : Mr. Raj Vardhan, Advocate For the Respondent-SIC : Mr. Sanjoy Piprawall, Advocate For the Resp. - State : Mr. Manish Mishra, G.P V

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09/13.02.2023 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that the present case is squarely covered by the judgment passed this Court in W.P.(C). No.165 of 2016, which has been reported in (2019) 4 JBCJ 391.

3. Learned counsel for the respondents submits that they shall further examine if there are any other judgments on the point. Learned counsels also submits that the judgment passed by the Hon'ble Supreme Court reported in (2020) 5 SCC 481 may also be relevant for consideration in the present case.

4. Post this case on 16.02.2023 in the supplementary cause list.

(Anubha Rawat Choudhary, J.) Saurav/