Chotu @ Javed @ Chotu Rajak vs The State Of Jharkhand
2021 Latest Caselaw 2067 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Cr. Appeal (SJ) No. 138 of 2010
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Chotu @ Javed @ Chotu Rajak ..... 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(s) : Mr. D.K.Chakraverty, Advocate Mrs. Bandana Sinha, Amicus Curiae For the State : Mr. S.K.Srivastava,APP

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07 /Dated: 25/06/2021 When the matter is called out, Mr. D.K.Chakraverty, the learned counsel for the appellant; Mrs. Bandana Sinha, the learned Amicus Curiae as well as Mr. S.K.Srivastava, the learned APP have appeared.

Mr. D.K.Chakraverty, the learned counsel for the appellant submits that he needs necessary documents that is copies of memo of appeal, deposition papers of the witnesses, FIR and impugned judgment.

Office is directed to provide the same to the learned counsel for the appellant, at his own cost.

Put up this case on 16.07.2021.

( Ratnaker Bhengra, J.) SB/Nibha