Jitendra Kumar Yadav @ Jitu Yadav ... vs The State Of Jharkhand
2022 Latest Caselaw 4782 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    A.B.A. No.8528 of 2022
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Jitendra Kumar Yadav @ Jitu Yadav and Anr.

                                             .... ....       ....     Petitioners
                                  Versus
           The State of Jharkhand            .... ....       ....Opposite Party
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Coram: HON'BLE MR. JUSTICE PRADEEP KUMAR SRIVASTAVA

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For the Petitioners : Mr. Santosh Kumar, Advocate For the State : Mr. Tapas Roy, Addl.P.P

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Order No.04 Dated- 29.11.2022 Perusal of the record reveals that the impugned judgment has been passed by the undersigned in capacity of the learned Sessions Judge Camp Court, Tenughat.

Registry is directed to place the matter before the Hon'ble the Chief Justice for listing this anticipatory bail application before the appropriate Bench.

(Pradeep Kumar Srivastava, J.) Pappu/