Jharkhand High Court
Prakash Sahu @ Prakash Kumar Sahu vs The State Of Jharkhand And Others on 27 June, 2024
Author: Sujit Narayan Prasad
Bench: Sujit Narayan Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr.)(DB)(HB) No. 159 of 2024
Prakash Sahu @ Prakash Kumar Sahu ... ... Petitioner
Versus
The State of Jharkhand and others ... ... ... Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE ARUN KUMAR RAI
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For the Petitioner: Mr. Aayush Ojha, Advocate Ms. Omiya Anusha, Advocate Ms. Shreya Kumari, Advocate For the Respondents: Mr. Gaurav Raj, A.C. to A.A.G.-II
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05/Dated: 27th June, 2024 Heard Mr. Aayush Ojha, learned counsel appearing for the petitioner. The learned counsel has submitted that there is an office defect which will be removed within a week, but since in this writ petition the issue of illegal detention has been raised, prayer for hearing of the matter is being made.
This Court considering the nature of issue involved in the instant writ petition has heard the matter on merits also.
Mr. Gaurav Raj, learned A.C. to A.A.G.-II, has sought two weeks' time to file para-wise reply.
As prayed, put up this case on 15.07.2024. In the meantime, the learned counsel for the petitioner will remove the defect.
(Sujit Narayan Prasad, J.) (Arun Kumar Rai, J.) Manoj/uploaded Cp.1