Jaibind Kumar vs The State Of Jharkhand & Ors
2025 Latest Caselaw 2341 Jhar

Jharkhand High Court

Jaibind Kumar vs The State Of Jharkhand & Ors on 14 August, 2025

Author: Ananda Sen

Bench: Ananda Sen

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        W.P.(S) No.4879 of 2022
                                   ------

   Jaibind Kumar.                                    ... ... Petitioner
                                  Versus
   The State of Jharkhand & Ors.                  ... ... Respondents
                                   ------
              CORAM        : SRI ANANDA SEN, J
                                  ------
   For the Petitioner(s) :     Mr. Sahadeo Choudhary, Advocate
                               Mr. Manoj Kumar, Advocate
   For the Respondent(s):      Mr. Ashutosh Anand, AAG
                                  ------


13/ 14.08.2025

This case was listed today in the supplementary list under

the heading for "Hearing", on the mention made by the petitioner's

counsel before Hon'ble the Chief Justice.

2. Be it noted that in this case, vide order dated 29.11.2024,

a Coordinate Bench of this Court after hearing, had reserved the

judgment, but again vide order dated 08.08.2025 had released the

matter and this case has been assigned to this Bench.

3. Heard in part.

4. Today, the Court has heard learned counsel representing

the petitioner at length. At the concluding stage of the argument,

learned counsel was referring to some of the decisions / judgments

of the Hon'ble Supreme Court and the High Court, which according

to the petitioner's argument, supports his case and fits exactly with

the facts and circumstances of this case. He hands over a printed

copy of those judgments and refers to the same. When he hands

over a copy of the same, I find that these photo copies are not

obtained from any law journal, or from the official website of the

Hon'ble Supreme Court or of the High Court. He has obtained it from

the "Google".

5. This Court cannot place reliance on these printed

materials, which have been obtained from Google as the petitioner

is not in a position to vouch its authenticity.

6. At this stage, the petitioner's counsel submits that he may

be given sometime to produce the journals or the printouts from the

official website of the Hon'ble Supreme Court or of the High Court.

7. Since I have heard the petitioner whole day and the

petitioner's argument is at the verge of conclusion and only the

judgments have to be placed by the petitioner, this case will be

further taken up on Monday i.e. 18.08.2025 at 10:30 A.M., as Friday,

Saturday and Sunday i.e. 15th, 16th & 17th August, 2025 are holidays

because of Independence Day, Janmashtami and Sunday,

respectively.

8. Further hearing to be continued on Monday at 10:30 A.M.

9. List this case on Monday i.e. 18.08.2025 at 10:30 A.M.,

as the first case.

(ANANDA SEN, J.)

Prashant/ Sandeep