Jamuna Koda vs The State Of Jharkhand
2022 Latest Caselaw 125 Jhar

            IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P.No. 2297 of 2021

Jamuna Koda ..... 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. Randhir Kumar, Advocate For the State :- Mr. Manoj Kumar Mishra, Advocate

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4/17.01.2022 This petition has been heard through Video Conferencing in

view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic.

This petition has been filed for release of the vehicle

bearing registration no.JH09K-6978 and Trolly bearing registration

no.JH09K-6979.

The learned counsel appearing on behalf of the respondent

State seeks three weeks' time for filing counter affidavit.

Time as prayed for is allowed.

Mr. Randhir Kumar, the learned counsel for the petitioner

submits that the case of the petitioner is fully covered in the light of

judgment delivered by this Court in Cr.M.P.No.383/2021.

Let this matter appear on 15.02.2022.

( Sanjay Kumar Dwivedi, J) SI/