Akaldeo Gope & Ors vs The State Of Jharkhand
2022 Latest Caselaw 4762 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Criminal Appeal (S.J.) No.23 of 2012
                                         ----

Akaldeo Gope & Ors. .... .... Appellants Versus The State of Jharkhand .... .... Respondent

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

         For the Appellants                   : None
         For the State                        : Mr. Sanjay Kr. Srivastava, A.P.P.
                                         ----
                       th

04/Dated: 28 November, 2022

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

2. The office is also directed to inform the appellants through Secretary DLSA, Hazaribag and submit a report to this Court.

3. Let the photocopy of the pleading along with judgment of the learned court be supplied to the learned APP within a week.

4. Put up this case thereafter.

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

(Rajesh Kumar, J.)

Amar/-