Ashok Yadav vs The State Of Jharkhand And Others
2023 Latest Caselaw 2323 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          W.P.(Cr.) No. 598 of 2022

Ashok Yadav, aged about 52 years, son of late Yamuna Yadav, resident of
Sakrigali, Samda Nala, PO and PS Sahibganj (M), District Sahibganj
                                                      ... ... Petitioner
                             Versus

The State of Jharkhand and others                         ... ... Respondents

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

For the Petitioner              : Mr. Vimal Kirti Singh, Advocate
                                  Ms. Manjusha Priya, Advocate
                                  Mr. Ujjal Choudhary, Advocate
                                  Mr. Siddhartha Gautma, Advocate
                                  Mr. Raunak Sahay, Advocate
For the State of Jharkhand      : Mr. Mrinal Kanti Roy, GA-I
                                  Mr. Chandan Tiwari, AC to GA-I
                                 ---------

Order No. 11 /Dated: 14th July 2023

The judgment is pronounced in the open Court. W.P.(Cr.) No. 598 of 2022 is allowed. It is hereby ordered that the writ petitioner shall be released forthwith.

Let the signed judgment be kept in the original files.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

Tanuj/-