Jetha Kachhap vs The State Of Jharkhand
2023 Latest Caselaw 4108 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (DB) No.682 of 2022
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Jetha Kachhap .... .... Appellant Versus

The State of Jharkhand .... .... Respondent

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mr. Manoj Kr. Choubey, Advocate For the State : Mr. Bhola Nath Ojha, A.P.P.

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03/Dated: 31.10.2023

I.A. No.5713 of 2022

In view of the judgment rendered by the Hon'ble Apex Court in

the case of Somesh Chaurasia Vrs. State of M.P. & Anr., reported in

2021 SCC OnLine SC 480, learned A.P.P. appearing for the

respondent-State has sought for time to file affidavit in objection.

There is no objection on the part of the appellant.

Let such affidavit be filed on or before the next date of hearing.

List this matter on 05.12.2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.)

Rohit/-