The State Of Jharkhand & Ors vs Mr. Man Mohan Prasad
2025 Latest Caselaw 3956 Jhar

Jharkhand High Court

The State Of Jharkhand & Ors vs Mr. Man Mohan Prasad on 16 June, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Rajesh Kumar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               L.P.A. No. 144 of 2020
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The State of Jharkhand & Ors. ... ... Appellants Versus Mr. Man Mohan Prasad ... ... Respondent

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

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For the Appellants : Mr. Sahbaj Akhtar, AC to AAG-III For the Respondent : Mr. R. Krishna, Advocate Mr. Amit Kumar Sinha, Advocate

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Order No. 13 : Dated 16th June, 2025

1. The matter was listed on 13th June, 2025. On that date, Mr.

Sahbaj Akhtar, learned AC to AAG III has sought for adjournment

of the matter on the ground of non-availability of Mr. Ashutosh

Anand, learned AAG-III.

2. Accordingly, the matter was listed on 16.06.2025 within top

five cases for disposal of the matter on the next date of hearing.

3. Today, when the matter has been called for, again Mr.

Ashutosh Anand, learned AAG-III did not appear for 40 minutes,

during the period of hearing of the matter.

4. We have heard Mr. Sahbaj Akhtar, learned AC to AAG III

appearing for the appellant-State and Mr. R. Krishna, learned

counsel assisted by Mr. Amit Kumar Sinha, learned counsel for

the writ petitioner-respondent at length.

5. Hearing concluded.

6. Judgment is reserved.

(Sujit Narayan Prasad, J.)

(Rajesh Kumar, J.) Alankar/