Uttam Gope vs The State Of Jharkhand
2022 Latest Caselaw 2472 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
           A.B.A. No.3827 of 2022
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Uttam Gope .... .... .... Petitioner Versus The State of Jharkhand .... .... ....Opposite Party

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Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioner : Mr. Rajesh Kr. Mahtha, Advocate For the State : Mr. Praveen Kr. Appu, Addl.P.P

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Order No.02 Dated- 06.07.2022 Perusal of the record reveals that the impugned judgment has been passed by the undersigned in capacity of learned Sessions Judge, Camp Court, Tenughat.

Registry is directed to place the matter before the Hon'ble the Chief Justice for listing this anticipatory bail application before appropriate Bench.

(Pradeep Kumar Srivastava, J.) Pappu/