Citation : 2021 Latest Caselaw 1233 Jhar
Judgement Date : 10 March, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P (Cr.) No. 214 of 2019
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CORAM : HON'BLE MR. JUSTICE ANANDA SEN. THROUGH : VIDEO CONFERENCING
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FOR THE PETITIONER(S) : Mr. Faisal Alam, Advocate FOR THE STATE : Mr. Bhaskar Trivedi, AC to SC-III
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05/10.03.2021 Counsel for the State is directed to file supplementary affidavit intimating this Court as to what action has been taken in this case in view of the judgment passed by Hon'ble Supreme court in the case of Tahseen S. Poonawalla vs Union of India reported in AIR 2018 SC 3354.
(ANANDA SEN , J) anjali/-
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