Balram Krishan Sharma @ Balram ... vs The State Of Jharkhand
2022 Latest Caselaw 1640 Jhar

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

                     Criminal Revision No. 643 of 2016

Balram Krishan Sharma @ Balram Krishna Sharma                  ......Petitioner
                              Versus
The State of Jharkhand                                         ..... Opposite Party

                                   ---------------

(Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mrs. J. Mazumdar, Advocate For the State : Mrs. Mahua Palit, APP

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Order No.15/ Dated: 22nd April 2022

Mrs. J. Mazumdar, the learned counsel for the petitioner seeks further adjournment for obtaining copies of the judgments which were passed in relation to other co-accused.

Post this matter after four weeks.

(Shree Chandrashekhar, J.)

RKM