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Satyakriti vs The State Of Jharkhand & Anr
2022 Latest Caselaw 1301 Jhar

Citation : 2022 Latest Caselaw 1301 Jhar
Judgement Date : 31 March, 2022

Jharkhand High Court
Satyakriti vs The State Of Jharkhand & Anr on 31 March, 2022
    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. M.P. No. 1928 of 2014
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Satyakriti ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties with Cr. M.P. No. 2371 of 2014

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Shri Shailesh Kumar Sinha & Anr. ... ... Petitioners Versus The State of Jharkhand & Anr. ... ... Opp. Parties with Cr. M.P. No. 2382 of 2014

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Santanu Krishna ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioners : Mr. Anjani Kumar, Advocate For the State : Mrs. Ruby Pandey, A.P.P.

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Order No. 10: Dated: 31st March, 2022 Learned counsel appearing on behalf of all the three criminal miscellaneous petition seeks adjournment to file supplementary affidavit including the judgment and decree of dissolution of marriage, inter-alia, and appeal also.

Put up these cases on 25.04.2022.

(Navneet Kumar, J.) MM

 
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