LAWS(JHAR)-2026-1-3

PRATIK Vs. STATE OF JHARKHAND

Decided On January 16, 2026
Pratik Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Heard Mr. Amit Kumar Das, learned counsel appearing for the petitioners and Mr. Kapil Sibal, learned senior counsel for the State appearing through Video Conferencing.

(2.) This criminal writ petition was mentioned yesterday by the learned counsel appearing for the petitioners and seeing the urgency in the matter, the matter was allowed to be listed and that is how, this matter has been listed today.

(3.) In this criminal writ petition, following prayers have been made: