Sachidanand Prasad vs The State Of Jharkhand Through ...
2023 Latest Caselaw 1994 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. M. P. No.2494 of 2012
       Sachidanand Prasad                          .... .. ... Petitioner(s)
                                 Versus
       The State of Jharkhand through Vigilance.             .. ... ...Opp. Party(s)
                                 With
                          Crl. Revision No.59 of 2016

       STATE THROUGH INSPECTOR OF POLICE (VIGILANCE BUREAU)
       JITENDRA DUBEY                  .... .. ... Petitioner(s)
                          Versus
       Rajdeo Dubey & Ors       .      .. ... ...Opp. Party(s)

                                          ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Petitioner(s) : Mr. Jyoti Prasad Sinha, Advocate Mr. Vineet Kr. Vashistha, SPP For the Vigilance : Mrs. Priya Shrestha, SPP ( Cr. M. P. 2494 of 2012) ......

20/ 08.05.2023. It is submitted by learned counsel for the petitioner(s) that judgment has already been delivered by the learned court below.

Accordingly, both the aforesaid petitions are dismissed as infructuous. Pending I.A(s), if any, Stand disposed of.

(Gautam Kumar Choudhary, J.) Sandeep/

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