Yogendra Nath Singh vs The State Of Jharkhand (Through ...
2023 Latest Caselaw 1307 Jhar

IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 219 of 2004
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Yogendra Nath Singh ...... .... Petitioner Versus The State of Jharkhand (Through C.B.I) ..... .... Opp. Party

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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH

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For the Petitioner : Mr. V.P. Singh, Sr. Advocate For the C.B.I. : Mr. P.S.A.Swaroop Pati, Advocate

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11/ Dated 23.03.2023

Put up this case after four weeks.

Mr. P.S.A.Swaroop Pati, learned Counsel for the C.B.I has submitted that the copy of the petition alongwith other documents may be givento him, so that he will be in a better position to assist this Court. Office, in the meantime, is directed to provide the copy of Memo of Appeal, impugned judgments, Statement of witnesses, F.I.R and the Exhibits of this case to Mr. P. S. A. Swaroop Pati.

BS/                                                     (Ambuj Nath, J.)