Md. Mahjood Alam vs State Of Jharkhand & Others
2023 Latest Caselaw 992 Jhar

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            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          W. P. (C) No. 7158 of 2012

                Md. Mahjood Alam                             ...   ...    Petitioner
                                 Versus
            State of Jharkhand & Others ... ...   Respondents
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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07/28.02.2023

1. Learned senior counsel for the petitioner Mr. Biren Poddar is present along with Ms. Rakhi Sharma, Advocate.

2. Learned counsel for the respondent-CBI Mr. P.A.S. Pati is also present.

3. Learned counsel for the State Mr. Kunal Chandra Suman is also present.

4. Learned counsel for the respondent-CBI submits that he has recently joined the CBI as a counsel and he does not have a copy of the records of this case.

5. Office is directed to provide a soft copy of the entire writ records to Mr. P.A.S. Pati, learned counsel for the respondent-CBI at his following e-mail id: -

[email protected]

6. At this, learned senior counsel for the petitioner submits that otherwise the case is ready for final disposal.

7. Post this case under the heading for 'Final Disposal' on 13.03.2023.

8. In the meantime, learned counsel for the parties shall prepare a list of dates, short synopsis of arguments and the judgment(s) on which they seek to rely upon and sent a soft copy of the same at the following e-mail id: -

[email protected]

(Anubha Rawat Choudhary, J.) Mukul