Court On Its Own Motion vs The State Of Jharkhand
2025 Latest Caselaw 2350 Jhar

Jharkhand High Court

Court On Its Own Motion vs The State Of Jharkhand on 14 August, 2025

Author: Rajesh Shankar

Bench: Rajesh Shankar

                           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P. (PIL) No. 4760 of 2024
                                   Court on its Own Motion
                                                Versus
                      The State of Jharkhand ...          ...     ...     ...     ...   Respondent
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                      CORAM:              HON'BLE THE CHIEF JUSTICE
                                   HON'BLE MR. JUSTICE RAJESH SHANKAR
                                                ---------
                      For the State:                      Mr. Rajiv Ranjan, Advocate General

For the Advocates' Association: Mrs. Ritu Kumar, Advocate Mr. Navin Kumar, Advocate For the Intervener: Mr. Anwar Hussain, Advocate

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07/Dated: 14.08.2025

1. In compliance of the order dated 13.08.2025, Mr. Saurabh,

S.P., Traffic, Ranchi is present in person.

2. The Court has apprised him regarding the serious concern of

the blatant violation of Chapter-V of the Central Motor Vehicles Rules,

1989; the judgment of the Hon'ble Supreme Court in (2012) 5 SCC

321 (Avishek Goenka v. Union of India & Anr), and; the provisions of

the Noise Pollution (Regulation and Control) Rules, 2000.

3. Mr. Saurabh has assured this Court that appropriate action

against the offenders shall be taken promptly and there would be no

occasion for this Court to complain on the next date of hearing.

4. At his assurance, list this case on 11.09.2025, when status

report with regard to the action taken by the S.P. be filed on his

personal affidavit.

(Tarlok Singh Chauhan, C.J.)

(Rajesh Shankar, J.) Manoj/Pramanik/Cp.1