Mumtaj Ali vs The State Of Jharkhand
2021 Latest Caselaw 2748 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cr. Revision No. 477 of 2012

                     Mumtaj Ali                             ...   ...   Petitioner
                                         Versus
                     The State of Jharkhand          ...      ...       Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through: Video Conferencing

05/05.08.2021

1. Heard Mr. Rajendra Krishna, learned counsel appearing on behalf of the petitioner along with Mr. Pratiush Lala, Advocate.

2. Heard Mr. Arup Kumar Dey, learned counsel appearing on behalf of the opposite party-State.

3. Arguments have been concluded.

4. Post this case on 09.08.2021 for judgment.

(Anubha Rawat Choudhary, J.) Mukul