Smt. Gyarshi Devi @ Gyashi Devi vs The State Of Jharkhand & Anr
2021 Latest Caselaw 3086 Jhar

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             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.M.P. No. 821 of 2021

        Smt. Gyarshi Devi @ Gyashi Devi            ...... Petitioner
                                 Versus
        The State of Jharkhand & Anr.                    ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. S.L. Agrawal, Advocate For the State : Mr. Suraj Verma, A.P.P. For the O.P. No. 2 : Mr. J.S. Singh, Advocate

05/Dated: 24/08/2021 This petition has been taken through Video Conferencing in

view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic.

Mr. J.S. Singh, learned counsel for the O.P. No.2, on

instruction, submits that judgment has already been delivered.

Mr. S.L. Agarwal, learned counsel for the petitioner seeks two

weeks' time for taking instruction in this regard.

Post the matter after two weeks.

(Sanjay Kumar Dwivedi, J.) Satyarthi/