BINOD KUMAR PANDEY Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard.

(2.) Leave granted.

(3.) These three appeals arise from the common impugned judgment and final order dated 18th [Hereinafter, being referred to as the "High Court".] December, 2024 passed by the High Court of Jharkhand at Ranchi1 in Writ Petition (Crl) No. 283 of 2024, Writ Petition (Crl) No. 279 of 2024 and Writ Petition (Crl) No. 419 of 2024 whereby the writ petitions filed by the appellants challenging the legality and validity of sanction order dtd. 3/10/2023 came to be rejected.