Ravi Singh @ Dalvir Singh vs The State Of Jharkhand
2021 Latest Caselaw 2291 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
               A.B.A. No. 3472 of 2021
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Ravi Singh @ Dalvir Singh ... Petitioner Versus The State of Jharkhand ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. A.K. Chaturvedy, Advocate For the State : Mr. Tapas Roy, Addl. P.P.

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Order No.03 Dated- 08.07.2021

Heard the parties through video conferencing. Learned counsel for the petitioner submits that the petitioner will file a supplementary affidavit annexing therewith judgment in which he has been acquitted of the year 2013.

List this anticipatory bail application after filing of the said supplementary affidavit under the heading 'for Admission'.

If the supplementary affidavit is not filed within six weeks, this anticipatory bail application shall stand dismissed without further reference to the Bench.

(Anil Kumar Choudhary, J.) Sonu/Gunjan-