Abhishek @ Abhishek Tiwary vs The State Of Jharkhand
2022 Latest Caselaw 5189 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2861 of 2019

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      Abhishek @ Abhishek Tiwary                        ..... Petitioner
                              --        Versus     --
      The State of Jharkhand                            ...... Opposite Party
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. J.S.Singh, Advocate For the State :- Mr. Ravi Prakash, Advocate

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6/21.12.2022 The learned counsel for the petitioner as well as the

respondent State seek time to examine the recent judgment of Hon'ble

Supreme Court which has been delivered under section 319 Cr.P.C which

is subject matter of this petition.

Let it appear on 31.1.2023.

Prayer made in the I.A. No.5800 of 2022 which has been

filed for extension of stay stands is allowed and said I.A stands disposed

of. Interim order passed earlier shall remain in force till next date.

( Sanjay Kumar Dwivedi, J.)

SI/