Bachhu Mahto & Ors vs The State Of Jharkhand
2022 Latest Caselaw 5126 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Criminal Revisional Jurisdiction)
                      Criminal Revision No. 114 of 2015
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Bachhu Mahto & Ors. ... ... Petitioners Versus

1. The State of Jharkhand

2. Babajee Mahto ... ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

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For the Petitioners : Md. Mokhtar Khan, Advocate For OP No.2 : Mr. Aashish Kumar, Advocate

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Order No. 12/ Dated: 16th December 2022

Md. Mokhtar Khan, the learned counsel for the petitioners has relied upon the judgment in "Puran v. State of Rajasthan" (1976) 1 SCC

28. Mr. Aashish Kumar, the learned counsel for the OP No.2 is seeking accommodation by one week to examine the aforesaid judgment.

Post this matter on 20th January 2023.

(Shree Chandrashekhar, J.) R.K.