Jharkhand High Court
Court On Its Own Motion vs State Of Jharkhand on 20 April, 2015
Author: Virender Singh
Bench: Virender Singh, P.P. Bhatt
IN THE HIGH COURT OF JHARKHAND AT RANCHI.
W.P (PIL) No. 2774 OF 2013
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Court On Its Own Motion ... Petitioner
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State of Jharkhand ...Respondent With W.P (PIL) No. 3114 OF 2012 Sabhapati Prasad Kushwaha ... Petitioner
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State of Jharkhand & Others ... Respondents With W.P (PIL) No. 638 OF 2015 Court On Its Own Motion ... Petitioner
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State of Jharkhand & Others .....Respondents ...
CORAM: - HON'BLE MR. JUSTICE VIRENDER SINGH, CHIEF JUSTICE HON'BLE MR. JUSTICE P.P. BHATT.
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For the Petitioner: Mr. Manoj Tandon, Advocate (WP(PIL) Nos.2774/2013 &638/2015) For the Petitioner: Ms. Vipul Divya, Advocate (WP(PIL) No.3114/2012) For the Respondent-State: Mr. Jai Prakash, A.A.G & (all cases) Mr.Abhay Kumar Mishra, SC III ...
th Order No.14/Dated: 20 April, 2015 Per Virender Singh, C.J.
Incharge I.G. (Prison) has come present with the relevant record. For paucity of time, these matters cannot be taken up today. List again on 05.05.2015, on which date, A.I.G. (Prison) shall cause his appearance in person.
(Virender Singh, C.J.) (P.P. Bhatt, J.) APK/SB