CHANDAN Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) The appeals are against the common order passed by the learned Single Judge in analogous cases, hence, all the appeals have been directed to be listed together for analogous hearing, as such, all the appeals have been heard together and are being disposed of by this common order/judgment.

(2.) Reference of one order is also there dtd. 24/8/2022 to list this case after disposal of S.L.P. (C) No. 4310 of 2022, 4443 of 2022 and 5409 of 2022.

(3.) It has been informed at bar that the aforesaid S.L.P. have been disposed of.