Rajesh Kacchap And Others vs State Of Jharkhand And Others
2023 Latest Caselaw 1083 Jhar

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

                        W.P.(Cr.) No. 483 of 2022
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Rajesh Kacchap and others ... Petitioners Versus State of Jharkhand and others ... Respondents

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioners : Mr. Indrajit Sinha, Advocate Mr. Arpan Mishra, Advocate For the State of Jharkhand : Mr. Sachin Kumar, AAG-II For the State of West Bengal : Mr. Amit Kumar Sinha, Advocate For the Union of India : Mr. Vinod Kumar Sahu, Sr. PC Fort the Respondent No.4 : Mr. Ajit Kumar, Advocate

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Order No. 7/Dated: 03rd March 2021

The judgment is pronounced in the open Court.

This writ petition is allowed in terms of the signed judgment.

The signed judgment shall be kept in the original files.

(Shree Chandrashekhar, J.)

Tanuj/