Ram Sewak Dangi vs The State Of Jharkhand
2021 Latest Caselaw 1086 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                 W.P. (Cr.) No. 7 of 2021
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Ram Sewak Dangi ... Petitioner

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The State of Jharkhand ... Respondent

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CORAM : HON'BLE MR. JUSTICE ANANDA SEN THROUGH VIDEO CONFERENCING

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For the Petitioner : Mr. A.K. Chaturvedy, Advocate For the State: Mr. P.A.S. Pati, G.A. II

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4/ 03.03.2021 In view of the final judgment passed by a Division Bench of this Court involving this petitioner, which was passed in Cr. Appeal (D.B.) No. 152 of 1996, let this matter be listed before an appropriate Division Bench.

(Ananda Sen, J.) Kumar