Sunil Kumar Mahto vs The State Of Jharkhand And Others
2023 Latest Caselaw 3401 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             W.P. (PIL) No. 2045 of 2022

          Sunil Kumar Mahto ... ... ...                               ... ... Petitioner
                                           Versus
          The State of Jharkhand and others ...                    ... ... Respondents
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                 CORAM: SRI SANJAYA KUMAR MISHRA, C.J.
                              SRI ANANDA SEN, J.

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For the Petitioner: Mr. Ajit Kumar, Sr. Advocate.

Mr. Vishal Kumar, Advocate For State-respondent(s):Mr. Kapil Sibal, Sr. Advocate. For the ED: M/s Amit Kumar Das & Shivam U. Sahay, Advocates.

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09/06.09.2023: Today, this matter has been taken up in hybrid Mode.

Mr. Kapil Sibal, learned senior counsel, appears before this Court on behalf of the State through video conferencing.

Mr. Ajit Kumar, learned senior counsel for the petitioner, prays for some time to allow him to analyse the judgment delivered in the case of State of Jharkhand and Ors. Vs. Shiv Shankar Sharma, reported in 2022 SCC Online SC 1541.

Prayer is allowed.

List this case on 11th October, 2023.

In the meantime, learned senior counsel for the petitioner is also at liberty to file a detailed chart/written argument, if so advised.

                                                         (Sanjaya Kumar Mishra, C.J.)

      Anu/-                                                      (Ananda Sen, J.)