LAWS(JHAR)-2022-7-158

OM PRAKASH ANAND Vs. STATE OF JHARKHAND

Decided On July 20, 2022
Om Prakash Anand Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Ms. Pinky Anand, the learned Senior counsel assisted by Mr. Rajesh Ranjan, the learned counsel for the petitioner and Mr. Suraj Verma, the learned counsel appearing on behalf of the respondent State.

(2.) Ms. Pinky Anand, the learned counsel appearing on behalf of the petitioner had concluded her argument yesterday and the matter adjourned to be put up today for argument of Mr. Suraj Verma, the learned counsel appearing on behalf of the respondent State.

(3.) Today Mr. Suraj Verma, the learned counsel appearing for the respondent State has completed his argument and the same has been replied by Mr. Rajesh Ranjan, the learned counsel appearing on behalf of the petitioner.