Abdul Kudus Shah vs The State Of Jharkhand
2022 Latest Caselaw 2173 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                      B.A. No.4796 of 2022

                 Abdul Kudus Shah                               ...             Petitioner
                                                Versus
                 The State of Jharkhand                   ...         Opposite Party

         Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

For the Petitioner : Mr. Baibhaw Gahlaut, Adv. For the State : Mr. Santosh Kr. Shukla, Addl. P.P.

Order No.03 Dated- 13.06.2022 Perusal of the record reveals that the impugned judgment has been passed by the undersigned in capacity of learned Principal District and Sessions Judge, Bokaro.

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

Pappu/                                     (Pradeep Kumar Srivastava, J.)