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Suresh Yadav vs The State Of Jharkhand
2023 Latest Caselaw 4429 Jhar

Citation : 2023 Latest Caselaw 4429 Jhar
Judgement Date : 5 December, 2023

Jharkhand High Court

Suresh Yadav vs The State Of Jharkhand on 5 December, 2023

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Rev. No. 354 of 2021
                                     ....

Suresh Yadav ...... Petitioner Versus

1. The State of Jharkhand

2. Sunita Devi ...... Opp. Parties

-----

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

-----

For the petitioner : Mr. Jagdish, Advocate For the State : Mrs. Shweta Singh, A.P.P. For the O. P. No. 2: Mr. Anurag Kumar, Advocate .....

12/05.12.2023 Heard learned counsel for both the sides.

The judgment is reserved. Provisional bail granted to the petitioner vide order dated 18.05.2023 is extended till the disposal of the case.

(Sanjay Prasad, J.)

Kamlesh/

 
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