Wednesday, 13, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Koraisha Khatoon vs The State Of Jharkhand
2022 Latest Caselaw 3414 Jhar

Citation : 2022 Latest Caselaw 3414 Jhar
Judgement Date : 26 August, 2022

Jharkhand High Court
Koraisha Khatoon vs The State Of Jharkhand on 26 August, 2022
        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     B.A. No. 7849 of 2022

   Koraisha Khatoon                            ... ... Petitioner
                      Versus -
  The State of Jharkhand                   ... ... Opposite Party
                       ------

CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH

-----

For Petitioner : Mr. Nikhilesh Kr. Chatterjee, Advocate For the State : Mr. Veervijay Pradhan, A.P.P For the Informant : Mr. Awnish Shankar, Advocate.

---

05/26.08.2022 Learned counsel appearing on behalf of the petitioner seeks permission to withdraw this Bail Application as the sessions case has already been fixed for judgment on 29.08.2022.

Prayer is allowed.

This application is dismissed as withdrawn.

(Ambuj Nath, J.) Jay/-

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter