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Dr. Ravindra Rai vs The State Of Jharkhand & Others
2025 Latest Caselaw 7380 Jhar

Citation : 2025 Latest Caselaw 7380 Jhar
Judgement Date : 10 December, 2025

[Cites 1, Cited by 0]

Jharkhand High Court

Dr. Ravindra Rai vs The State Of Jharkhand & Others on 10 December, 2025

Author: Rajesh Shankar
Bench: Rajesh Shankar
                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   W.P.(S) No. 2537 of 2021
               Dr. Ravindra Rai                                      ..... Petitioner
                                             Versus
               The State of Jharkhand & Others                       ..... Respondents
                                               -----

CORAM HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

-----

For the Petitioner: Mr. Saurabh Shekhar, Advocate For the State: Mr. Mithlesh Singh, G.A.-IV For the Res. No. 6: Mr. Rupesh Singh, Advocate

-----

14/10.12.2025

1. On 12.11.2025, this Court had passed the following order:

                          "1)     Heard.
                          2)      According to the petitioner the issue raised in this petition is

squarely covered by the judgment rendered by this Court in W.P.(S) No. 739 of 2025 titled Anand Kumar Vs. State of Jharkhand and others decided on 08.08.2025.

3) On this, learned counsel for the State would argue that the aforesaid judgment in Anand Kumar's case has been assailed before the Hon'ble Supreme Court. Even on the last date similar contention was made and it was found that the petition filed by the State is lying under objection and even as on date the same position continues. The State is directed to have remove the objection and have the S.L.P. listed promptly so as to facilitate the decision in the instant case.

4) List on 10.12.2025."

2. Since the S.L.P. preferred by the State against the judgment dated

08.08.2025 rendered in the case of Anand Kumar (Supra) is stated to be

lying under defects and the period of 90 days is likely to be expired on

13.12.2025, we deem it appropriate to defer consideration of this case.

3. List this case on 17.12.2025.

(TARLOK SINGH CHAUHAN, C.J.)

(RAJESH SHANKAR, J) 10th December, 2025 Satish/Vikas/

 
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