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Rahul Raj vs State Of Jharkhand And Another
2021 Latest Caselaw 2166 Jhar

Citation : 2021 Latest Caselaw 2166 Jhar
Judgement Date : 1 July, 2021

Jharkhand High Court
Rahul Raj vs State Of Jharkhand And Another on 1 July, 2021
              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            Cr. Revision No. 223 of 2012

              Rahul Raj           ...    ...     ...     Petitioner
                                  Versus
            State of Jharkhand and another ...       ...     Opp. Parties
                                   ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

            For the Petitioner         : Mr. Suraj Kumar, Advocate
            For the Opp. Party         : None

                           Through Video Conferencing


6/1.07.2021

1. Learned counsel for the petitioner Mr. Suraj Kumar is present.

2. Nobody appears on behalf of the State.

3. Nobody appears on behalf of the opposite party No. 2. In spite of service of notice, opposite party No. 2 has chosen not to appear in this case.

4. Learned counsel for the petitioner has commenced his arguments. He submits that he shall place the judgments in support of his case tomorrow.

5. Post this case on 02.07.2021.

(Anubha Rawat Choudhary, J.) Binit/

 
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