Md. Alam @ Bholu vs The State Of Jharkhand
2021 Latest Caselaw 125 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr.A.(SJ) No. 698 of 2010
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Md. Alam @ Bholu ..... Appellant Versus The State of Jharkhand ..... Respondent

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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      For the Appellant            : None
      For the State                : Mrs. Nehala Sharmin, APP
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04/Dated: 08/01/2021

When the matter is called out, Mrs. Nehala Sharmin, the learned APP appears for the State and submits that the copy of the judgment provided to her is not legible.

Office is directed to provide the legible copy of the judgment to the learned APP.

Accordingly, put up this case after two weeks.

( Ratnaker Bhengra, J.) Sharda/Madhav/-