Pankaj Kumar vs The State Of Jharkhand & Ors
2026 Latest Caselaw 1934 Jhar

Jharkhand High Court

Pankaj Kumar vs The State Of Jharkhand & Ors on 14 March, 2026

                               AWARD

                BEFORE NATIONAL LOK ADALAT (PHYSICAL)
                              DATED 14.03.2026
                    (Held at JHARKHAND HIGH COURT)

(Organized by High Court Legal Services Committee under Section 19, Legal
Services Authorities Act, 1987 (Central Act).

                         Cr. Revision No.974 of 2025

Petitioner(s)/ Appellant(s):- Pankaj Kumar
                                 Versus
Respondent/O.P.(s):       The State of Jharkhand & Ors.

Present:-

Name of the Hon'ble Judge:- Hon'ble Mr. Justice Anubha Rawat Choudhary Name of Advocate: Ms. Amrita Sinha, Advocate

AWARD

This matter is taken up in National Lok Adalat. Nobody appears on behalf of the petitioner. However, learned counsel for the State is present.

The matter cannot be settled in the National Lok Adalat, at this stage. Let the matter be placed before the regular Bench as per roster.

................................ ............................. Sign. of Hon'ble Judge Sign. of Advocate Member

(Seal of HCLSC)