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Shahnawaz Alam vs The State Of Jharkhand & Ors
2025 Latest Caselaw 4585 Jhar

Citation : 2025 Latest Caselaw 4585 Jhar
Judgement Date : 7 April, 2025

Jharkhand High Court

Shahnawaz Alam vs The State Of Jharkhand & Ors on 7 April, 2025

Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P. (Cr.) (DB) No.691 of 2024
                                     -------
     Shahnawaz Alam                                ...     Petitioner
                                   Versus
     The State of Jharkhand & Ors.                ...      Respondents
                                     -------

Coram: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

-------

For the Petitioner : Mrs. Geeta Luthra, Sr. Advocate (through VC) Ms. Amrita Sinha, Adv.

For the Resp. Nos.2 to 4 : Dr. Hasnain Waris, Adv.

Ms. Reshma Kumari, Adv.

-------

Order No.09/Dated- 07.04.2025

1. Mrs. Geeta Luthra, learned Senior counsel has appeared

through virtual mode along with Ms. Amrita Sinha, learned

counsel on record. She has submitted that the pleading is

complete and as such the matter may be heard. She has

further submitted that the compilation of judgments has also

been placed.

2. Dr. Hasnain Waris, learned counsel appearing for the

respondent Nos.2 to 4 has submitted that he has not gone

through the response which has been filed on behalf of the

petitioner. He has further submitted that the same is also to be

responded. The submission has also been made that he has

not gone through the copy of the compilation of the

judgments upon which the reliance is being placed, as the

same has not been supplied to him.

3. Learned counsel has, therefore, sought for adjournment for to

be listed on 22.04.2025.

4. Ms. Amrita Sinha, learned counsel on record, has submitted

that the copy of the compilation of the judgments shall be

handed over to Dr. Waris, learned counsel, by tomorrow.

5. Response of the affidavit which has been filed on behalf of the

petitioner, if any, shall be filed in advance so that the matter

will be finally heard on 22.04.2025.

6. As jointly prayed on behalf of learned counsel for the parties,

list this matter on 22.04.2025.

(Sujit Narayan Prasad, J.)

(Pradeep Kumar Srivastava, J.)

Sachin/

 
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