Madhu Devi @ Madhu Kumari vs The State Of Jharkhand And Others
2021 Latest Caselaw 3196 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 3490 of 2018

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      Madhu Devi @ Madhu Kumari                     ..... Petitioner
                               --   Versus     --
      The State of Jharkhand and Others             ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Dhirendra Kumar Deo, Advocate For the State :- Mr. P.K. Appu, APP

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4/31.08.2021 This petition has been heard through Video Conferencing in

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

arising due to COVID-19 pandemic.

The learned counsel for the petitioner submits that in view

of the Full Bench judgment rendered in the case of "Tuklal Yadav v. State

of Jharkhand and Another" and analogous cases, he is only required to

change the nomenclature of the instant petition.

In view of his such submission, let him do so.

Office shall make fresh stamp report on that.

( Sanjay Kumar Dwivedi, J) SI/