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Ms. Swati Shalini vs Unknown
2022 Latest Caselaw 4630 Jhar

Citation : 2022 Latest Caselaw 4630 Jhar
Judgement Date : 18 November, 2022

Jharkhand High Court

Ms. Swati Shalini vs Unknown on 18 November, 2022

IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Revision No. 1032 of 2006
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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Ms. Swati Shalini, Adv. For the State : Mr. P.D.Agrawal, Spl.PP

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13/Dated: 18th November, 2022 Ms. Swati Shalini, learned counsel for the petitioner

submits that in view of the latest judgment delivered by the

Hon'ble Apex Court, the impugned judgment rejecting the

prayer of the petitioner is not maintainable.

2. In view of the aforesaid submission, put up this case

under the heading "For Final Disposal" on 16.12.2022.

(Deepak Roshan, J.) Amardeep/

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