Pradeep Jaiswal @ Pradeep ... vs The State Of Jharkhand
2023 Latest Caselaw 2632 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P. (Cr.) No. 09 of 2023
                    Pradeep Jaiswal @ Pradeep Jaisawal                   ... Petitioner
                                          -Versus-
               1.   The State of Jharkhand
               2.   Sheo Shankar Harijan                                 ... Respondents
                                               -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Nitin Kumar Pasari, Advocate For the State : Ms. Surabhi, A.C. to A.A.G.-II

-----

06/04.08.2023 Mr. Pasari, learned counsel for the petitioner submits that so far as

other co-accused persons are concerned, the cases against them have

already been quashed and the case of the present petitioner is on better

footing to those persons, whose cases have already been quashed. He

further submits that the said judgments have also been annexed at

Annexure-3 in this petition.

2. Ms. Surabhi, learned counsel for the State shall take instruction and

go through the judgments annexed with this petition. She submits that this

matter may be taken up on 14.08.2023.

3. Let it appear on 14.08.2023.

4. Till the next date, no coercive steps shall be taken against the

petitioner in connection with Complaint Case No.4045 of 2017, pending in

the court of the learned Additional Chief Judicial Magistrate, Ranchi.

(Sanjay Kumar Dwivedi, J.) Ajay/