Jharkhand High Court
The State Of Jharkhand And Others vs Shasticharan Mahto And Others on 23 August, 2022
Author: Ravi Ranjan
Bench: Chief Justice, Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
L.P.A. No. 348 of 2017
The State of Jharkhand and others ... ... ... Appellants
Versus
Shasticharan Mahto and others ... ... ... Respondents
WITH
L.P.A. Nos. 298/2017, 305/2017, 323/2017, 346/2017, 372/2017 and
509/2017
---------
CORAM: HON'BLE THE CHIEF JUSTICE HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
---------
For the Appellants: Mr. Mrinal Kanti Roy, G.A.-I Mr. Chandan Tiwari, A.C. to G.A.-I Mr. Ankit Kumar, A.C. to G.P-VI For the Respondents: Mr. Amaresh Kumar, Advocate Ms. Namita Sahay, Advocate Ms. Pinki Kumari, Advocate Mr. Yashvardhan, Advocate Mr. Shestha Gautam, Advocate Dr. Ashok Kumar Singh, Advocate Mr. Vijay Shankar Prasad, Advocate
---------
Oral Order 12/Dated: 23.08.2022 In view of the fact that the subject matter has been assigned to DB-3, no order is required to be passed today in these matters.
(Dr. Ravi Ranjan, C.J.) (Sujit Narayan Prasad, J.) Manoj/VK