Jharkhand High Court
Taleshwar Prasad vs The State Of Jharkhand And Others on 23 March, 2026
Author: Ananda Sen
Bench: Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 1788 of 2026
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Taleshwar Prasad ------ Petitioner(s)
Versus
The State of Jharkhand and Others. ------ Respondent(s)
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CORAM : SRI ANANDA SEN, J.
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For the Petitioner(s) : Mr. Praveen Chandra, Advocate Mr. Kumar Sameer, Advocate For the State : Mr. Faisal Allam, AC to S.C. (Mines)-III .........
02 / 23.03.2026: Eight weeks' time is granted to learned counsel for the State to file counter affidavit.
2. List this case after eight weeks under the heading 'Admission.' (ANANDA SEN, J.) 23th March, 2026 R.S./