Alka Devi vs The State Of Jharkhand
2022 Latest Caselaw 4700 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Criminal Appeal (S.J.) No.524 of 2011
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1. Alka Devi

2. Bhagwat Singh .... .... Appellants Versus The State of Jharkhand .... .... Respondent With Criminal Appeal (S.J.) No.562 of 2011

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Sanjay Singh .... .... Appellant Versus The State of Jharkhand .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellants : None For the State : Mrs. Vandana Bharti, A.P.P.

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rd 04/Dated: 23 November, 2022

1. The State is directed to inform the appellants regarding the pendency of the present appeal for participation.

2. The office is also directed to inform the appellants through Secretary DLSA, Deoghar.

3. Let the photocopy of the pleading along with judgment be supplied to the learned APP.

4. Put up these cases after four weeks.

5. Let the name of Mrs. Vandana Bharti, learned APP be appeared in the cause list.

(Rajesh Kumar, J.)

Amar/-