Shankar Kumar Yadav & Ors vs The State Of Jharkhand
2023 Latest Caselaw 2022 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 2817 of 2022
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Shankar Kumar Yadav & Ors. ... Petitioners Versus The State of Jharkhand ... Opposite Party

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioners : Mr. Parmeshwar Kr. Mahto, Advocate For the State : Mr. Vineet Kr. Vashistha, Addl. P.P.

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Order No.03 Dated- 09.05.2023

Heard the parties.

The learned counsel for the petitioners prays for one week's time to address this Court on the maintainability of this criminal miscellaneous petition in view of para -23 of the Judgment passed by the Hon'ble Supreme Court of India in the case of Mohit alias Sonu and Anr. vs State of U. P. and Anr., reported in AIR 2013 SC 2248 and para -21 of the Judgment passed by the Hon'ble Supreme Court of India in the case of Girish Kumar Suneja v. Central Bureau of Investigation, reported in (2017) 14 SCC 809.

Prayer for time is allowed.

List this criminal miscellaneous petition after a week.

(Anil Kumar Choudhary, J.) Sonu-Gunjan/