Sanjay Kumar Jain vs The State Of Jharkhand
2023 Latest Caselaw 1392 Jhar

              IN     THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr.M.P. No. 697 of 2015
              Sanjay Kumar Jain                               .....   ...    Petitioner
                                           Versus
              The State of Jharkhand             ..... ...     Opposite Party
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Awnish Shankar, Advocate. For the State : Mr. Shiv Shankar Kumar, A.P.P.

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06/ 28.03.2023 Learned counsel appearing for the petitioner submits that on the basis of the FIR, the accused persons have been acquitted. He submits that petitioner is the transporter and gas cylinders are seized. He seeks two weeks time to obtain the certified copy of that judgment.

Time, as prayed for, is allowed.

Let this matter appear on 19.04.2023.

(Sanjay Kumar Dwivedi, J.) Amitesh/-