Dilip Singh vs State Of Jharkhand And Others
2024 Latest Caselaw 697 Jhar

Jharkhand High Court

Dilip Singh vs State Of Jharkhand And Others on 19 January, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             L.P.A. No. 355 of 2021
          Dilip Singh ...      ...     ...       ...   ...    ... ... ...   Appellant
                                   Versus
          State of Jharkhand and others ...      ...    ... ... ... Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Appellant : Mrs. Bandana Kumari Sinha, Advocate For the State : Mr. Sreenu Garapati, S.C.-III Ms. Divya, A.C. to S.C.-III For Resp. No.5 : Mr. Kaushik Sarkhel, Advocate

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th Order No. 14/Dated: 19 January 2024 Judgment is pronounced in the open Court. L.P.A. No. 355 of 2021 is allowed. Let the signed judgment be kept in the original file.

(Shree Chandrashekhar, A.C.J.)

(Anubha Rawat Choudhary, J.) Manoj/-