Ram Sewak Mahto And Another vs The State Of Jharkhand And Another
2021 Latest Caselaw 2356 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                            Cr. Revision No. 288 of 2012

            Ram Sewak Mahto and another           ...     ...     ...    Petitioner
                                  Versus
            The State of Jharkhand and another    ...     ...     Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Nilesh Kumar, Advocate For the State : Mr. Sanjay Kumar Srivastava, A.P.P. For the O.P. No. 2 Ms. Neha Bhardwaj, Advocate

Through Video Conferencing

8/14.7.2021

1. Heard Mr. Nilesh Kumar, learned counsel appearing on behalf of the petitioners.

2. Heard Mr. Sanjay Kumar Srivastava, learned counsel appearing on behalf of the State.

3. Heard Ms. Neha Bhardwaj, learned counsel appearing on behalf of the opposite party No. 2.

4. Arguments concluded.

5. Post this case for judgment on 15.07.2021.

(Anubha Rawat Choudhary, J.) Binit/