Pappu Yadav vs The State Of Jharkhand
2023 Latest Caselaw 807 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.Vani Kumari,Advocate For the State : Mr. Ravi Prakash, Spl.P.P.

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th Order No.05/Dated: 17 February, 2023 When the matter is called out, both the learned counsels have appeared.

Learned counsel for the State cited three judgments and submits that in view of the said judgments, bail should not be granted.

Learned counsel for the petitioner seeks some time for filing judgment in support of the case.

Time, as prayed for, is allowed. Put up after two weeks.

KNR                                                    (Ratnaker Bhengra, J.)