Jharkhand High Court
Surendra Prasad & Anr. vs State Of Jharkhand & Ors. on 13 February, 2015
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S) No. 721 of 2006
1. Surendra Prasad, son of late Jaikishan Prasad, resident of village Ramganj, P.S.
Silaw, Dist.-Nalanda
2. Patanjali Ranjan Mishra, Son of late Bachaspati Mishra, resident of Mohalla-
Boddam Bazar, P.S. Sadar Hazaribagh ...... Petitioners
Versus
1. State of Jharkhand
2. Home Secretary, Government of Jharkhand, Ranchi
3. Director General of Police, Jharkhand, Ranchi
4. Deputy Inspector General of Police (Headquarter), Jharkhand, Ranchi
......Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
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For the Petitioner : Mr. A.K. Mahato & Prakash Singh, Advocates
For the Respondents : J.C. to A.G.
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06/Dated: 13th February, 2015
This matter relates to the 85th amendment of the Constitution of India. Certain matters are pending for adjudication before this Court like W.P. (S) No. 3795 of 2003 and other analogous cases.
Post this case after disposal of W.P. (S) No. 3795 of 2003 along with other analogous cases.
(Sujit Narayan Prasad, J.) Tarun