Md. Salim vs The State Of Jharkhand
2023 Latest Caselaw 2398 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Revision No. 698 of 2018
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Md. Salim ...... Petitioner Versus

1. The State of Jharkhand

2. Md. Baddruddin

3. Saibun Nisa

4. Rijwan

5. Bablu

6. Gabbar

7. Pappu

8. Md. Kalim

9. Imrana Khatoon ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Rajeeva Sharma, Sr. Advocate Mr. Om Prakash, Advocate For the State : Mr. Nawin Kumar Singh, A. P. P.

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08/20.07.2023 Learned counsel for the petitioner is directed to file certified copy of the Trial Court judgment passed by the learned Court below within four weeks from today, failing which, this Criminal Revision Application shall stand dismissed without further reference to the Bench.

If this order is complied, put up this case after six weeks.

(Sanjay Prasad, J.) Kamlesh/