Amit Ranjan Kumar Singh & Anr vs The State Of Jharkhand & Ors
2024 Latest Caselaw 9555 Jhar

Jharkhand High Court

Amit Ranjan Kumar Singh & Anr vs The State Of Jharkhand & Ors on 23 September, 2024

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P. (C) No. 1499 of 2024
                             ----

Amit Ranjan Kumar Singh & Anr.... ... Petitioners Versus The State of Jharkhand & Ors. ... ... Respondents

-------

CORAM: HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE ARUN KUMAR RAI

------

For the Petitioners : Mr. Nilesh Kumar, Advocate For the Respondents : AC to GP V

--------

rd Order No. 04 : Dated 23 September, 2024

1. The instant writ petition has been filed under Article

226 of the Constitution of India for setting aside the entire

confiscation proceeding i.e., Confiscation Case No.

02R28/2024 pending before the learned Deputy

Commissioier, Khunti.

2. Mr. Nilesh Kumar, learned counsel for the writ

petitioner has submitted by putting reliance upon the

judgment rendered by this Court in W.P.(C) No. 6788 of 2023

that the case of the present petitioners is squarely covered by

the said judgment.

3. Learned counsel for the State has sought for time to

examine the judgment upon which reliance has been placed

by learned counsel for the petitioner and file counter affidavit

on the issue of applicability of the judgment relied upon by

learned counsel for the petitioner.

4. As prayed for, list this case on 14.10.2024 under

appropriate heading.

(Sujit Narayan Prasad, A.C.J.)

(Arun Kumar Rai, J.) Alankar/