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Ms. Apurwa Pathak vs Unknown
2022 Latest Caselaw 4631 Jhar

Citation : 2022 Latest Caselaw 4631 Jhar
Judgement Date : 18 November, 2022

Jharkhand High Court

Ms. Apurwa Pathak vs Unknown on 18 November, 2022

IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Revision No. 459 of 2007
                           ---------

CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Ms. Apurwa Pathak, Amicus. For the State : Mr. B.N.Ojha, APP

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06/Dated: 18th November, 2022 Ms. Apurwa Pathak, learned Amicus assail the

impugned judgment on the ground that independent

witness has not been examined in this case and further the

conviction has been made on the ground of T.I.Parade, but

the same was not conducted in accordance with law. She

further submits notes of argument along with judgment in

support of her contention.

2. Put up this case under heading "For Final Disposal"

on 06.01.2023.

(Deepak Roshan, J.) Amardeep/

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