Dharmendra Yadav @ Bangali Yadav @ ... vs The State Of Jharkhand
2023 Latest Caselaw 1776 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Appeal (DB) No. 280 of 2023
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Dharmendra Yadav @ Bangali Yadav @ Dharmendra Kumar ...... Appellant Versus The State of Jharkhand ....... Respondent

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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Manoj Kumar No.2, Advocate For the Respondent : Mr. Bhola Nath Ojha, A.P.P.

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th 05/Dated: 26 April, 2023 Mr. Bhola Nath Ojha, learned APP for the respondent has submitted that he has not been supplied with the copy of the judgment in entirety, as such, he is not in a position to assist the Court.

Upon this, learned counsel for the appellant has submitted that a fresh copy of the impugned judgment will be supplied to the learned APP by tomorrow.

Accordingly, let this matter be listed on 28.04.2023.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.)

Saurabh/-