Nakul Yadav & Ors vs The State Of Jharkhand
2022 Latest Caselaw 4702 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Appeal (S.J.) No.496 of 2011
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Nakul Yadav & Ors. .... .... Appellants 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 : A.P.P.

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rd 03/Dated: 23 November, 2022

1. The State is directed to inform the appellants for participation in the present appeal.

2. Office is directed to supply the photocopy of the memo of appeal along with judgment to the learned APP.

3. Put up this case after three weeks.

(Rajesh Kumar, J.)

Amar/-