Rajendra Yadav vs The State Of Jharkhand & Another
2023 Latest Caselaw 3906 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No. 486 of 2023

Rajendra Yadav                                                         ... Appellant
                                 -Versus-
The State of Jharkhand & another      ...                               ...Respondents

       CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

            For the Appellant :- Mr. Gautam Kumar, Advocate
            For the State     :-

                                              ...

04/11.10.2023: The learned counsel for the appellant is present.

The learned counsel for the appellant has tendered copy of the judgments on the issue of maintainability in "Vishnu Behari Tiwari v. Union of India & others" and "Faizal Hasamali Mirza @ Kasib v. The State of Maharashstra & others", which are taken on record.

The learned counsel for the State is directed to procure judgments on the issue of maintainability.

Put up this case after three weeks.

Let a copy of this order be given to the learned counsel for the State.

S.B.                                                        (Ratnaker Bhengra, J.)