Supreme Court - Daily Orders
Prakash Chandra Yadav @ Mungeri Yadav vs The State Of Jharkhand on 10 July, 2023
Bench: Aniruddha Bose, Sudhanshu Dhulia
1
ITEM NO.301 COURT NO.6 SECTION XVII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Petition(s) for Special Leave to Appeal (C) No. 5331/2023
(Arising out of impugned final judgment and order dated 02-03-2023
in LPA No. 568/2022 passed by the High Court Of Jharkhand At
Ranchi)
PRAKASH CHANDRA YADAV @ MUNGERI YADAV Petitioner(s)
VERSUS
THE STATE OF JHARKHAND & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.55880/2023-EXEMPTION FROM FILING
O.T. )
Date : 10-07-2023 This petition was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE ANIRUDDHA BOSE
HON'BLE MR. JUSTICE SUDHANSHU DHULIA
For Petitioner(s) Mr. Neeraj Kishan Kaul, Sr. Adv.
Mr. Vimal Kirti Singh, Adv.
Mr. Siddhartha, Adv.
Ms. Pooja Dhar, AOR
Ms. Aashima Thukral, Adv.
Ms. Nandita Seth, Adv.
Ms. Namisha Chaddha, Adv.
For Respondent(s) Mr. Arunabh Chowdhury, AAG
Ms. Pragya Baghel, Standing Counsel
Mr. Rajiv Shankar Dvivedi, Sr. Adv.
Ms. Tulika Mukherjee, AOR
Mr. Zain A. Khan, Adv.
Mr. Abhishek Roy, Adv.
Mr. Karma Dorjee, Adv.
Mr. Anniruddha Mahadevan Sethi, Adv.
UPON hearing the counsel the Court made the following
Signature Not Verified
O R D E R
Digitally signed by SNEHA DAS Date: 2023.07.10 18:11:32 IST Reason: Today, we have already passed a detail order allowing the appeal, holding the continued detention 2 of the appellant as illegal. We have thus ordered for his release.
Since, it may take sometime to prepare the certified copy of this order, yet considering the fact that it is the personal liberty of the appellant at stake, we hereby direct the authorities to release the appellant forthwith, if not required in any other case, and not to wait till the service of the copy of the final order.
(SNEHA DAS) (VIDYA NEGI) SENIOR PERSONAL ASSISTANT ASSISTANT REGISTRAR