Pappu Yadav vs The State Of Jharkhand
2023 Latest Caselaw 606 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                (Criminal Miscellaneous Jurisdiction)

                             BA No. 9 of 2023

Pappu Yadav                                              ...   ... Petitioner
                                    Versus
The State of Jharkhand                                  ... ... Opposite Party
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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Petitioner : Ms. Anjali Kumari, Advocate For the State : Mr. Ravi Prakash, Spl.P.P.

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rd Order No.04/Dated: 3 February, 2023 When the matter is called out, both the learned counsels have appeared.

The learned counsel for the petitioner seeks an adjournment for filing reply to the judgment cited by the learned counsel for the State.

Accordingly, put up in the next week.

(Ratnaker Bhengra, J.) KNR