Dr. Ravindra Rai vs The State Of Jharkhand And Others
2025 Latest Caselaw 6805 Jhar

Jharkhand High Court

Dr. Ravindra Rai vs The State Of Jharkhand And Others on 12 November, 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 and others ...         ...     ...  Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioner : Mr. Saurabh Shekhar, Advocate Mr. Anurag Kumar, Advocate For the State: Mr. Mithilesh Singh, GA IV Mr. Bhanu Pratap, AC to GA IV For the Res. No. 6: Mr. Rupesh Singh, Advocate Mr. Sudhanshu Singh, Advocate

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             13/Dated: 12.11.2025

             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.



                                                       (Tarlok Singh Chauhan, C.J.)


                                                        (Rajesh Shankar, J.)
12/11/2025
Sharda/MM
Cp.01