Devisal Hansda vs The State Of Jharkhand & Ors
2025 Latest Caselaw 7227 Jhar

Jharkhand High Court

Devisal Hansda vs The State Of Jharkhand & Ors on 27 November, 2025

Author: Deepak Roshan

Bench: Deepak Roshan

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  W.P (S) No. 3621 of 2019
                                       ----

Devisal Hansda ..........Petitioner Versus The State of Jharkhand & Ors. .........Respondents

----

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

----

For the Petitioner : Mr. Sudhir Kr. Sharma, Advocate Mr. Shashi Shekhar Dwivedi, Advocate For the State : Ms. Sweta Shukla, AC to AAG-II

----

10/ 27.11.2025 Heard learned counsel for the parties.

2. Learned counsel for the petitioner submits that so far as prayer for grant of ACP/MACP is concerned, the same has already been decided in the case of Amresh Kumar Singh v. State of Bihar [2023 SCC OnLine SC 496].

3. Learned counsel for the respondents short an indulgence to go through the said judgment.

4. List this case on 07.01.2026, under the heading "For Final Disposal".

(Deepak Roshan, J.) 27th November, 2025 Kunal