Arjun Sah vs The State Of Jharkhand
2022 Latest Caselaw 1639 Jhar

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

                         Cr. M.P. No. 742 of 2008

Arjun Sah                                                     ... ... Petitioner
                                      Versus
The State of Jharkhand                                    ... ... Opposite Party
                                     ------

(Through VC)

CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

-------

For the Appellant : Mr. Naveen Kumar Jaiswal,Advocate For the Respondent : Mr. P.D. Agrawal, APP

--------

28/Dated: 22/04/2022 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.

Both the learned counsels have made brief arguments and also cited certain judgments which are yet to be looked into.

In view of the above, post this matter on 10 th June, 2022 as part heard.

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

(Ratnaker Bhengra, J.) Nibha/