SATYADEO TIWARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel Mr. Rahul Kumar Singh submits that he is in receipt of Vakalatnama on behalf of the petitioner as Mr. Sanjay Kumar Tiwari is not in a position to argue the matter because he is in panel of State counsel.

(2.) In view of the above, the said Vakalatnama is taken on record.

(3.) Heard Mr. Rahul Kumar Singh, learned counsel for the petitioner, Mr. Arup Kumar Dey, learned counsel for the State and Md. Faruque Ansari, learned counsel for opposite party no.2.