Anil Kumar Agarwala vs The State Of Jharkhand & Ors
2025 Latest Caselaw 7632 Jhar

Citation : 2025 Latest Caselaw 7632 Jhar
Judgement Date : 12 December, 2025

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Jharkhand High Court

Anil Kumar Agarwala vs The State Of Jharkhand & Ors on 12 December, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 W.P.(C) No.3599 of 2019
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Anil Kumar Agarwala .... .... Petitioner Versus The State of Jharkhand & Ors. ..... .... Respondents

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Petitioner : Mr. Ajit Kumar Sinha, Sr. Advocate Mr. Sumeet Gadodia, Advocate Mr. Navin Kumar, Advocate Mr. Prakhar Harit, Advocate Mr. Anish Lal, Advocate Ms. Nidhi Lall, Advocate For the State : Mr. Rajiv Ranjan, Advocate General Mr. Manish Mishra, G.P.-V Mr. Shray Mishra, AC to AG

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16/Dated: 12.12.2025

1. The matter has been listed in pursuant to the order dated

09.12.2025.

2. Written notes of arguments have been filed on behalf of both the

parties.

3. Let the same be taken on record.

4. Since the hearing has already been concluded on the aforesaid

date, i.e., on 09.12.2025, as such, the Order/judgment is

reserved.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.)