Mahesh Prasad vs The State Of Jharkhand Through Acb
2023 Latest Caselaw 1695 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.M.P. No. 4218 of 2022
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Mahesh Prasad .... .... .... Petitioner Versus The State of Jharkhand through ACB .... .... .... Opp. Party

CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

For the Petitioner : Mr. Rishu Ranjan, Advocate For the State : Mr. Ravi Kerketta, SC-VI Mr. Piyush Anand, A.C. to SC-VI

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Order No.09 Dated :20.04.2023 Status report received from the learned Court below, is kept on record.

The argument in this case had been earlier heard at length and the case was posted for judgment. Subsequently, status report was called for and the same has now been received.

Let this case be posted for judgment.

(Gautam Kumar Choudhary, J.) Anit