(Gyanendra Kumar Singh & Ors. vs . State Of Jharkhand & Ors.)
2024 Latest Caselaw 10280 Jhar

Jharkhand High Court

(Gyanendra Kumar Singh & Ors. vs . State Of Jharkhand & Ors.) on 23 October, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
               W.P.(C) No.5051 of 2021
(Gyanendra Kumar Singh & Ors. Vs. State of Jharkhand & Ors.)
                           With
                  W.P.(C) No.5059 of 2021
     (Raj Kishore Sahu & Ors. Vs. State of Jharkhand & Ors.)
                               -----

CORAM : HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners : Mrs. Jasvindar Mazumdar, Advocate Mr. Rahul Gupta, Advocate For the State : Mrs. Sweta Shukla, A.C. to AAG-II (In both cases) For Res. No.4 : Mr. Prashant Kr. Singh, Advocate Mr. Kabir, Advocate (In both cases)

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Order No.10 Date: 23.10.2024

1. Learned counsel for the petitioners jointly submit that the issue

raised in the present writ petitions is squarely covered by the

judgment/order dated 11th January, 2024 passed by a co-

ordinate Bench of this Court in the case of Vinod Shankar

Jha Vs. State of Jharkhand & Ors., reported in 2024 SCC

OnLine Jhar 243. Hence, the present writ petitions may also

be disposed of in terms with the aforesaid judgment/order.

2. Mrs. Sweta Shukla, learned A.C. to AAG-II, submits that the

State of Jharkhand has preferred L.P.A. No.339 of 2024,

challenging the aforesaid judgment rendered by the writ Court

in the case of Vinod Shankar Jha (Supra.) and other

analogous cases.

3. Reference may be made to the order dated 27th September,

2024, whereby the learned AAG-II was directed to apprise this

Court regarding status of L.P.A. No.339 of 2024.

4. Learned counsel for the petitioners appearing in respective writ

petitions also submit that as per their information, the said LPA is still lying defective, which suggests that the State of

Jharkhand is not serious enough in pursuing the said appeal.

5. Considering the said fact, put up these cases under the

heading "For Orders" on 19th November, 2024.

6. Till then, the interim order dated 20th April, 2022 passed in the

present writ petitions shall continue.

7. It is, however, observed that unless the judgment dated 11th

January, 2024 passed in the case of Vinod Shankar Jha

(Supra.) is stayed or set aside by the learned Division Bench

before the next date fixed, this Court may proceed to dispose

of the present writ petitions in terms with the aforesaid

judgment/order passed by the writ Court.

                                             (Rajesh Shankar, J.)
Sanjay/




                           -2-                 W.P.(C) No.5051 & 5059 of 2021