Sushila Devi & Anr vs The State Of Jharkhand & Ors
2026 Latest Caselaw 1006 Jhar

Citation : 2026 Latest Caselaw 1006 Jhar
Judgement Date : 11 February, 2026

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Jharkhand High Court

Sushila Devi & Anr vs The State Of Jharkhand & Ors on 11 February, 2026

Author: Rajesh Kumar

Bench: Rajesh Kumar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              W.P.(C) No.843 of 2026
             Sushila Devi & Anr.                               ...      ...Petitioner(s)
                                  Versus
            The State of Jharkhand & Ors.                      ...      ... Respondent(s)
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. J.K. Pandey, Adv. For the State : Mr. Ankit Kumar, AC to S.C.I

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02/11.02.2026: Issue notice to respondent No. 8, on filing requisites etc. under Speed Post as well as under ordinary process within two weeks, failing which, this writ petition shall stand dismissed without further reference to a Bench.

The other respondent(s) are directed to file response in the matter within eight weeks. List thereafter.

(Rajesh Kumar, J.)

February 11th, 2026 Ravi-Chandan/-

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