Uma Shankar Malviya vs The State Of Jharkhand Through ...
2022 Latest Caselaw 4161 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                     W.P. (Cr.) No. 254 of 2022
              Uma Shankar Malviya                     ..... ... Petitioner
                                  Versus
      The State of Jharkhand through Vigilance       .... ...          Respondent
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Anshuman Sinha, Advocate For the Vigilance : Mr. Ashutosh Anand, A.A.G.-III.

: Mr. Binit Chandra, A.C. to A.A.G.-III.

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09/ 12.10.2022 Mr. Anshuman Sinha, learned counsel appearing for the petitioner has concluded his argument.

Mr. Ashutosh Anand, learned A.A.G.-III appearing for the State-Vigilance submits that this matter may be taken up on any other day so that he may examine the judgments relied by Mr. Sinha, learned counsel appearing for the petitioner and assist the court.

Let this matter appear on 07.11.2022.

(Sanjay Kumar Dwivedi, J.) Amitesh/-