Robert Prabhat Minz vs State Of Jharkhand & Ors
2026 Latest Caselaw 785 Jhar

Jharkhand High Court

Robert Prabhat Minz vs State Of Jharkhand & Ors on 5 February, 2026

Author: Deepak Roshan

Bench: Deepak Roshan

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         W.P.(PIL) No. 3936 of 2025
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Robert Prabhat Minz ..... Petitioner(s) Versus State of Jharkhand & Ors. .....Respondent(s)

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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : In-Person (through V.C.) For the Resp.-State : Mr. Gaurav Raj, A.C. to AAG-II For the Resp.-UOI : Mr. Prashant Pallav, ASGI

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07/05.02.2026 Mr. Robert Minz, who appears in person through VC, requests for two weeks' time by pointing out that he wishes to file some IA.s in this petition. He says that such IA's will be filed within two weeks after giving advance copies to the learned counsel appearing on behalf of the respondents.

2. Accordingly, we post this matter for further consideration on 26.02.2026.

3. Mr. Prashant Pallav, the learned ASGI, submits that the issue raised in this petition is squarely covered by the decision of the Hon'ble Supreme Court in the case of Chebrolu Leela Prasad Rao and others versus State of Andhra Pradesh and Others, reported in (2021) 11 SCC 401 and in the case of Debashish Soren & Ors Versus State of Jharkhand & Ors, reported in 2007 SCC Online Jhar 645.

4. Mr. Robert Minz, who appears in person disputes this position.

(M.S. Sonak, CJ)

(Deepak Roshan, J.)

February 05, 2026 Amardeep/Kunal/