Citation : 2023 Latest Caselaw 1244 Jhar
Judgement Date : 21 March, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 658 of 2005
With
Cr. Revision No.723 of 2005
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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH
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For the Petitioners : Mr. Syed Ramiz Zafar, Amicus Curiae For the State : Mr. Manoj Mishra, A.P.P.
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07/21.03.2023.
Nobody appears on behalf of the petitioners. Mr. Syed Ramiz Zafar, learned counsel is appointed as Amicus Curiae in these cases to assist this Court.
Office is directed to supply the copy of the petition alongwith copy of the F.I.R., deposition of witnesses and judgment of both the learned trial court as well as the learned appellate court to Mr. Syed Ramiz Zafar, learned Amicus Curiae.
Mr. Manoj Mishra, learned A.P.P. submitted that he may also be provided the aforesaid documents.
Prayer is allowed.
List this case on 31.03.2023.
(Ambuj Nath, J.) Jay/-
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