RAJENDRA KRISHNA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard Mr. Rajendra Krishna, learned counsel in person and heard Mr. Rajiv Ranjan, learned Advocate General for the State.

(2.) Today, a handwritten application has been filed by Mr. Rajendra Krishna, learned counsel, bringing to the notice of this Court a newspaper report published in Prabhat Khabar dtd. 21/9/2024 wherein it has been published that internet facility in the State of Jharkhand has been suspended for two days. He has also annexed the copy of the notification No.105 dtd. 20/9/2024 issued by the Principal Secretary, Department of Home, Prison and Disaster Management, Government of Jharkhand.

(3.) Learned counsel Mr. R. Krishna has filed a handwritten application which has been registered as WP (PIL). He is directed to file a proper application supported by an affidavit within a week.