Tulsi Mahto @ Tulsi Manjhi And Ors vs The State Of Jharkhand
2022 Latest Caselaw 4804 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    A.B.A. No.8629 of 2022
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Tulsi Mahto @ Tulsi Manjhi and Ors. .... .... 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. Rajesh Kr. Mahtha, Advocate For the State : Mr. Rakesh Ranjan, Addl.P.P

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Order No.04 Dated- 30.11.2022 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/