Jharkhand High Court
Angesh Kumar Sinha vs The State Of Jharkhand & Ors on 14 October, 2024
Author: S. N. Pathak
Bench: S.N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(S). No. 5474 of 2024
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Angesh Kumar Sinha ...... Petitioner Versus The State of Jharkhand & Ors. ....... Respondents
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CORAM : HON'BLE DR. JUSTICE S.N. PATHAK For the Petitioner : Mr. Indrajit Sinha, Advocate For the Respondents : Mr. Ajay Kr. Jha, AC to GP-VI
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03/ 14.10.2024 Heard the parties.
Petitioner has thrown challenge to the order of punishment affirmed by the appellate authority.
It has been argued by learned counsel for the petitioner that appellate authority has affirmed the order of punishment mechanically and the same is non-speaking, cryptic, capricious and not as per the requirement of law.
Since counter-affidavit has not been filed, list this case on 20.11.2024 to enable the respondents to file the same.
(Dr. S. N. Pathak, J.) kunal 1