Bhola Prasad Chourasia & Anr vs The State Of Jharkhand & Ors
2026 Latest Caselaw 1048 Jhar

Jharkhand High Court

Bhola Prasad Chourasia & Anr vs The State Of Jharkhand & Ors on 12 February, 2026

Author: Rajesh Shankar

Bench: Rajesh Shankar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    W.P.(S) No. 790 of 2026

     Bhola Prasad Chourasia & Anr.      ...   ...          Petitioners
                             Versus
     The State of Jharkhand & Ors.      ...   ...            Respondents
                                   With
                        W.P.(S) No. 791 of 2026

     Akhilesh Kumar & Anr.                     ...   ...   Petitioners
                             Versus
     The State of Jharkhand & Ors.             ...   ...     Respondents
                                       -----

CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE RAJESH SHANKAR

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For the Petitioners : Mr. Mantra Narayan Thakur, Advocate Mr. Sushil Kumar Mishra, Advocate For the State : Md. Shahabuddin, SC-VII Mr. Suresh Kumar, SC (L&C)-II Mr. Anshuman Kumar, AC to SC (L&C)-II Mr. Suraj Prakash, AC to SC-VII Mr. Zaid Imam, AC to SC-VII Mr. Zeeshan A. Khan, AC to SC-VII For the Accountant General : Mrs. Richa Sanchita, Advocate

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Order No. 02 Dated: 12.02.2026

1. Learned counsel for the parties state that both these petitions need

to be taken up together.

2. To the Court's query concerning prima facie delay and laches, the

learned counsel for the petitioners states that he has been served

with a copy of the counter in both these petitions. He further says

that an opportunity may be given to the petitioners to file a

rejoinder.

3. The learned counsel for the State respondents state that a copy of

the counter was indeed furnished to the learned counsel for the

petitioners. However, he has not yet filed the counter because of

some defects pointed out by the registry. He submits that such

counter would be filed within a week from today now that a copy is

already furnished to the learned counsel for the petitioners. The

registry to accept such counter.

4. Learned counsel for the petitioners states that rejoinder would be

filed in both these petitions latest by 27.02.2026. Advance copy will

also be given to the learned counsel for the respondents.

5. List these matters for further consideration on 16.03.2026.

(M. S. Sonak, C.J.)

(Rajesh Shankar, J.) February 12, 2026 Manish/Ritesh