Court On Its Own Motion vs The State Of Jharkhand & Others
2026 Latest Caselaw 1452 Jhar

Jharkhand High Court

Court On Its Own Motion vs The State Of Jharkhand & Others on 24 February, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
           W.P.(PIL) No.6651 of 2025
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Court on its own Motion Versus The State of Jharkhand & Others ... ... Respondents

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CORAM:HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the State : Mr. Shray Mishra, A.C. to A.G. For the High Court : Mr. Amit Kumar Das, Advocate For the JHALSA : Mr. Shubham Mishra, Advocate

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Order No. 09/Dated 24 February, 2026 th

1. Mr. Shray Mishra, learned A.C. to Advocate General,

has sought for leave of this Court to accept the affidavit filed in

terms of order dated 12th February, 2026.

2. It has been submitted that the copy of the same has

been supplied to the learned counsel appearing for the High

Court and JHALSA.

3. The affidavit is being taken on record.

4. It has been submitted by learned State counsel by

referring paragraph 4 of the counter affidavit that due to non-

availability of the Chairman of Jharkhand State Sentence

Review Board, the meeting of the Board which was scheduled to

be held in the month of January, 2026, could not be held.

5. This Court has posed a pin-pointed question upon the

learned State counsel that is there any condition in the policy

decision formulated by the State to defer the meeting of State

Sentence Review Board by extending the period beyond the

period of three months.

6. Learned State counsel has fairly submitted that there is

no such condition stipulated in the same. However, he has

submitted that henceforth utmost care will be taken so that the

meeting of State Sentence Review Board may not be extended

beyond the period of three months.

7. Considering the aforesaid submission, this Court is of

the view that if the policy decision stipulates to conduct the

meeting of the State Sentence Review Board within an interval

of three months' period, the same is not to be stretched beyond

the period of three months.

8. Let the meeting of State Sentence Review Board be

conducted periodically at the interval of three months positively.

9. It has further been submitted by referring to

paragraph-5 of the counter affidavit that the meeting of State

Sentence Review Board is scheduled on 02.03.2026 and

information with respect to attending the meeting to the

competent authority has been circulated vide letter no.675

dated 18.02.2026.

10. Considering the aforesaid fact that the meeting is

scheduled to be held on 02.03.2026, the matter is being

deferred to be listed in the third week of March, 2026.

11. List this matter on 23.03.2026.

(Sujit Narayan Prasad, J.)

(Arun Kumar Rai, J.) 24th February, 2026

Birendra/