Anil Sharma vs The State Of Jharkhand & Ors
2022 Latest Caselaw 2253 Jhar

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            W.P.(Cr) No. 412 of 2018

        Anil Sharma                                            ......     Petitioner
                                    Versus

        The State of Jharkhand & Ors.                          ......     Respondents
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. R.P. Gupta, Advocate For the State : Mr. Ashutosh Anand, A.A.G.-III

10/Dated: 24/06/2022 Mr. Ashutosh Anand, learned counsel for the State submits that the case

of the petitioner is not covered in the light of judgment of this Court in W.P.(Cr) No. 14

of 2021 and analogous cases.

In view of such submission, learned counsel for the parties shall advance

their argument.

Due to paucity of time, this matter is being adjourned for 29.07.2022.

(Sanjay Kumar Dwivedi, J.)

Satyarthi/