Pintu Hazra vs State Of Jharkhand
2023 Latest Caselaw 4111 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P. (Cr.) No. 521 of 2023
               Pintu Hazra                                          ... Petitioner
                                             -Versus-
               State of Jharkhand                                   ... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Kaushik Sarkhel, Advocate For the State : Mr. Neil Abhijit Toppo, A.C. to G.A.-V

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05/31.10.2023 Mr. Sarkhel, learned counsel for the petitioner submits that this matter

may be taken upon after Deepawali vacation as he is still required to do

some research work in the matter.

2. Learned counsel for the State submits that reference of any further

judgment, which is going to be relied by the petitioner, may be provided to

the State counsel in advance so that proper assistance may be provided to

the Court.

3. Let this matter appear on 23.11.2023.

4. Interim order, granted earlier, shall remain in force, till the next date.

(Sanjay Kumar Dwivedi, J.) Ajay/