Sakaldeo Yadav vs The State Of Jharkhand
2022 Latest Caselaw 4760 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Criminal Appeal (S.J.) No.94 of 2012
                                         ----

Sakaldeo Yadav .... .... Appellant Versus The State of Jharkhand .... .... Respondent

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

For the Appellant : Mr. Chandrajit Mukherjee, Adv. For the State : Mr. Tapas Roy, A.P.P.

----

th 05/Dated: 28 November, 2022

1. Adjournment has been sought by the learned counsel for the appellant.

2. As prayed for, put up this case after one week.

3. The office is directed to supply the photocopy of the pleading along with judgment of the learned court to the learned APP within a week.

4. Let the name of Mr. Tapas Roy, learned APP be appeared in the cause list.

(Rajesh Kumar, J.)

Amar/-