Arjun Sah vs State Of Jharkhand And Another
2022 Latest Caselaw 1322 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
             (Criminal Appellate Jurisdiction)


                           Cr.M.P. No. 742 of 2008
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Arjun Sah ..... Petitioner Versus State of Jharkhand and another ..... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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For the Petitioner : Mr. Naveen Kumar Jaiswal, Advocate For the State : Mr. P.D. Agrawal, APP

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27/Dated: 01/04/2022 When the matter is called out, Mr. Naveen Kumar Jaiswal, the learned counsel for the petitioner and Mr. P.D. Agrawal, the learned APP for the State have appeared.

Learned counsels for both sides pray for an adjournment for producing judgments in this case.

In view of their submissions, post this matter on 22 nd April, 2022.

Interim order dated 06.06.2008, passed by this Court, shall continue, till the next date of hearing.

( Ratnaker Bhengra, J.) Nibha/