Jaibind Kumar vs The State Of Jharkhand & Ors. ..... .... ...
2025 Latest Caselaw 5209 Jhar

Jharkhand High Court

Jaibind Kumar vs The State Of Jharkhand & Ors. ..... .... ... on 25 April, 2025

Author: Ambuj Nath

Bench: Ambuj Nath

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      W.P. (S)No. 4879 of 2022
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Jaibind Kumar ...... .... Petitioner(s) Versus The State of Jharkhand & Ors. ..... .... Opp. Parties

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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH

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For the Petitioner(s) : Mr. Sahadeo Choudhary, Advocate For the State : Ms. Soumya S. Pandey, A.C to AAG-I

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10/25.04.2025

At the time of writing the judgment, it transpired that petitioner has not filed the enquiry report and the order of dismissal. It is necessary to peruse the said documents before passing order.

Learned counsel appearing on behalf of the petitioner is directed to file those documents within two weeks.

List this case after two weeks under the heading for Hearing.

(Ambuj Nath, J.) BS/-