Jharkhand High Court
Court On Its Own Motion vs State Of Jharkhand & Ors on 10 February, 2023
Author: Aparesh Kumar Singh
Bench: Deepak Roshan, Aparesh Kumar Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P.(PIL) No. 1663 of 2022
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Court on its own motion Versus State of Jharkhand & Ors. .... Respondents
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CORAM : HON'BLE THE ACTING CHIEF JUSTICE HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the State : Mr. Piyush Chitresh, A.C to A.G. For the C.I.M.F.R : Mr. Abhay Prakash, Adv. For the B.I.T., Mesra : Mr. Srijit Choudhary, Adv.
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07/10.02.2023 Learned counsel for the State seeks one week's time to file an affidavit containing the report in terms of the order dated 13.12.2022.
Learned counsel for the CIMFR, Mr. Abhay Prakash submits that an affidavit has been filed earlier on their behalf. Accordingly matter is adjourned for 10 days.
Since the instant matter has been instituted by the Court suo motu, in order to assist the Court Mr. Kumar Vaibhav learned advocate is appointed as Amicus Curiae.
Let his name be reflected in the cause list henceforth. Copy of the pleadings be supplied upon him by 15.02.2023. List this case on 03.03.2023.
(Aparesh Kumar Singh, A.C.J.) (Deepak Roshan, J.) Fahim/Amardeep