Sujata Kumari vs The State Of Jharkhand And Others
2023 Latest Caselaw 1417 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       L.P.A. No. 437 of 2022
     Sujata Kumari                       ...  ... ...  Appellant
                             -Versus-
     The State of Jharkhand and others        ... Respondents
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     CORAM:             SRI SANJAYA KUMAR MISHRA, C.J.
                        SRI RONGON MUKHOPADHYAY, J.

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For the Appellant: Mr. Dilip Kumar Prasad, Advocate For the State: Mr. Rahul Saboo, A.C. to G.P.-II Mr. Abhilash Kumar, A.C. to G.P.-II For the JPSC: Mr. Sanjoy Piprawall, Advocate For the CBI: Mr. P.A.S. Pati, Sr. Spl. P.P.

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05/Dated: 28.02.2023 / 29.03.2023

1. This matter was heard by us on 28.02.2023 and we proposed to

dispose of on the same day. However, because of the intervening

closure of Courts for Holi festival and some unavoidable reasons the

judgment could not be dictated and typed out in its entirety.

2. In order to avoid any prejudice to any of the parties because of

running of limitation for filing S.L.P. before the Hon'ble Supreme

Court, the matter is listed again today under the category "To Be

Mentioned". Further hearing is taken up and judgment is pronounced

in separate sheets.

3. This appeal is dismissed being devoid of any merit.

(Sanjaya Kumar Mishra, C.J.)

(Rongon Mukhopadhyay, J.) VK