Pappu Yadav vs The State Of Jharkhand
2023 Latest Caselaw 1696 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Criminal Miscellaneous Jurisdiction)
                         B.A .No. 9 of 2023
Pappu Yadav                                         ... ... Petitioner
                                 Versus
The State of Jharkhand                               ... ... Opposite Party
                                ------

CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Petitioner : Mrs. Vani Kumari, Advocate For the State : Mr. Ravi Prakash, APP

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th Order No. 06 /Dated: 20 April, 2023 Heard the learned counsel for the petitioner and the learned APP for the State.

The learned counsel for the State has submitted that on the basis of the judgment of the Hon'ble Supreme Court in "Satender Kumar Antil v. Central Bureau of Investigation" reported in (2022) 10 SCC 51, it is not possible to give bail with only custody of one year or more.

The learned counsel for the petitioner shall take note of this judgment.

Put up this case after two weeks.

(Ratnaker Bhengra, J.) Sharda/