Ss. Yugal Gar Udbn vs Unknown
2021 Latest Caselaw 222 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI

Criminal Revision No. 1415 ef 2015 ideo Singh hendra a Ganil

SS. Yugal Gar udbn ... Petitioners Versus state of Tharkhand .. Oppasite Party

> Mr. Amit kr. Choubey, Advocate : Mr. BRola Nath Grha, APP

Rae

The petitioners are agerieved of the -- ord dated 27.08.2015 passed in N.D.P.S. Case Na. 15 af 2009 by which

Eben der waa kle sy Lae ent eek fey Beane ~ Say eas AY Os "RE ¢ tneir petition for discharge in Kunda B.S. Case No. O8 af 2¢

which was registered under sections &{c) /18/ 20/22 of N-DLPLS Act redged or 20.03. 2009 has been rejected. Mr. Bhola Nath Otha, the learned APP has sent a copy

Oe res a yd ey een ee say RE OP ot Poe SI a mr oy ai the pudement in SWDUPLS. Case No. 13 of 2009 through evn

the official site of the High Court of Jharkhand,

The learned API refers te the judement

sowhieh the petitioners have been found mot ts ay : wt eS er gully of the charges framed against therm.

Th view of the judgment in N.DUPIS. Case No, 19 of

Ve Padaa tesa? Bar ey Nias THAIS of BOI ' By essere gies POGO, Criminal Revision Ne. I4i5 af BOIS has been rendered

Sd/- .

(Shree C handrashekhand 3