Seema Devi vs The State Of Jharkhand & Ors
2021 Latest Caselaw 3682 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr.M.P. No. 811 of 2018

        Seema Devi                                          ......   Petitioner
                               Versus
        The State of Jharkhand & Ors.                       ......   Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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        For the Petitioner        : Mr. Shekhar Prasad Sinha Advocate
        For the State             : A.P.P.

For the O.P. Nos. 2 to 4: Mr. Lukesh Kumar, Advocate

09/Dated: 28/09/2021 This petition has been heard through Video Conferencing in view

of the guidelines of the High Court taking into account the situation arising due

to COVID-19 pandemic.

Learned counsel for the petitioner submits that he may kindly be

allowed to make out necessary correction in the cause title in the light of Full

Bench Judgment of this Court.

Prayer is allowed.

Let him do so.

Thereafter office will give fresh report.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/-