Dinesh Hazam vs The State Of Jharkhand And Another .... ...
2024 Latest Caselaw 1053 Jhar

Jharkhand High Court

Dinesh Hazam vs The State Of Jharkhand And Another .... ... on 2 February, 2024

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.956 of 2023

        Dinesh Hazam                                        .....   ... Petitioner
                                   Versus
        The State of Jharkhand and another                    .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Vikesh Kumar, Advocate For the State : Mr. Abhay Kr. Tiwari, APP For the OP No.2 : Mr. Sudhansu Kr. Deo, Advocate

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05/02.02.2024 Learned counsel for the petitioner and learned counsel for the opposite party no.2 as well as the learned APP for the State are present.

Learned counsel for the petitioner has submitted that the petitioner has surrendered before the court below in compliance of the judgment of conviction and sentence and seeks two weeks' time to file the surrender certificate.

As prayed time is granted.

List on 29.02.2024.

(Subhash Chand, J.) RKM