Md. Shaif Ali @ Babloo @ Shaif Ali vs The State Of Jharkhand
2022 Latest Caselaw 3752 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          B. A. No. 8531 of 2022
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Md. Shaif Ali @ Babloo @ Shaif Ali ...... Petitioner Versus The State of Jharkhand ...... Opp. Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Sourav Kumar, Advocate For the State : Md. Fahad Allam, A. P. P.

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03/16.09.2022 In view of the judgment reported in 2021 SCC Online SC 3099 in the case of State of Kerala and Others Vrs. Roopesh and the order dated 13.07.2022 passed by the Co-ordinate Bench of this Court in B. A. No. 2704 of 2022, the petitioner is directed to convert the present Bail Application into Criminal Appeal (D.B.) and it may be placed before the appropriate Bench with the permission of Hon'ble the Chief Justice.

(Sanjay Prasad, J.)

Kamlesh/