Krishna Kumar Baitha vs The State Of Jharkhand & Others
2026 Latest Caselaw 1077 Jhar

Citation : 2026 Latest Caselaw 1077 Jhar
Judgement Date : 12 February, 2026

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Jharkhand High Court

Krishna Kumar Baitha vs The State Of Jharkhand & Others on 12 February, 2026

Author: Ananda Sen

Bench: Ananda Sen

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 W.P.(S) No.2563 of 2024
                                            -----
          Krishna Kumar Baitha, S/o Ambika Baitha

                                                                      .... Petitioner(s).
                                                    Versus
          The State of Jharkhand & Others
                                                                     ... Respondent(s)
                                                WITH
                                        W.P.(S) No.2567 of 2024
                                                WITH
                                        W.P.(S) No.2569 of 2024
                                                WITH
                                        W.P.(S) No.2591 of 2024
                                                WITH
                                        W.P.(S) No.2596 of 2024
                                                WITH
                                        W.P.(S) No.2641 of 2024

                                              ------
                      CORAM       :     SRI ANANDA SEN, J.

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For the Petitioner(s) : Mr. Pravin Kr. Pandey, Advocate Mr. Amit Kumar, Advocate For the Resp-State : Mr. Krishna Prajapati, AC to SC-V Mr. Piyush Anand, AC to SC-VI Mr. Zaid Imam, AC to SC .........

06/ 12.02.2026: I.A. No. 3255 of 2025 in W.P.(S) No.2591 of 2024 This interlocutory application has been filed to adjourn these writ petitions after disposal of SLP No.57414 of 2024 and SLP No.28798 of 2024.

2. It has been brought to the notice of this Court that in respect of similar writ petition, in the aforesaid SLPs status-quo has been granted.

3. Considering the aforesaid fact, these cases are adjourned to be listed after the disposal of SLPs.

4. Parties are at liberty to mention these cases.

5. Accordingly, I.A. No. 3255 of 2025 stands disposed of.

(ANANDA SEN, J.) th 12 February, 2026 R.S./