Suraj Bhan Singh Saroj vs The State Of Jharkhand
2022 Latest Caselaw 4761 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Criminal Appeal (S.J.) No.20 of 2012
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Suraj Bhan Singh Saroj .... .... Appellant Versus The State of Jharkhand .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Appellant : Mr. Yogesh Modi, Adv. For the State : Mr. Sanjay Kr. Srivastava, A.P.P.

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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 two weeks.

3. Office is directed to supply the photocopy of the pleading along with judgment of the learned court be supplied to the learned APP within a week.

4. Let the name of Mr. Sanjay Kr. Srivastava, learned APP be appeared in the cause list.

(Rajesh Kumar, J.)

Amar/-