Adhir Kumar Sinha vs The State Of Jharkhand & Ors
2024 Latest Caselaw 10578 Jhar

Jharkhand High Court

Adhir Kumar Sinha vs The State Of Jharkhand & Ors on 21 November, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Navneet Kumar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           L.P.A. No. 486 of 2024
        Adhir Kumar Sinha                           --- --- Appellant
                                       Versus
        The State of Jharkhand & Ors.               --- --- Respondents
                                              .......

CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

For the Appellant : Mr. V.N. Jha, Advocate For the Respondents : Mr. Yogesh Modi, A.C to Mr. Jai Prakash, A.A.G-1A

Order No.06/ Dated 21st November 2024

Heard learned counsel for the parties.

2. Argument concluded, judgment is reserved.

3. It is left open for the learned counsel for the parties to file written notes of arguments and the judgment they seek to rely in support of their case.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) A.Mohanty