The State Of Jharkhand And Others vs Sandeep Shashi And Others
2026 Latest Caselaw 143 Jhar

Jharkhand High Court

The State Of Jharkhand And Others vs Sandeep Shashi And Others on 9 January, 2026

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           L.P.A. No. 10 of 2026
               The State of Jharkhand and Others ...     ...    ...   Appellants
                                       Versus
               Sandeep Shashi and Others ...         ...     ...      ...   Respondents
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CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

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For the Appellants: Mr. Sahbaj Akhtar, A.C. to A.A.G.-III

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02/Dated: 09.01.2026

1. Issue notice to the respondents only in the limitation matter (I.A.

No. 17513 of 2025), for which requisites, etc through Speed Post with

A/D as also by ordinary process must be filed within one week,

returnable within four weeks.

2. List on 10th of February 2025.

3. On the next date, the learned counsel for the appellants will

also inform this Court about the status of appeal, if any, against the

judgment and order passed in W.P. (S) No. 367 of 2024.

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

(Sujit Narayan Prasad, J.) January 09, 2026

Manoj/Sharda/Cp.1