Mamta Devi vs The State Of Jharkhand
2024 Latest Caselaw 1056 Jhar

Jharkhand High Court

Mamta Devi vs The State Of Jharkhand on 2 February, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Appeal (SJ) No. 48 of 2023

Mamta Devi                                                          ... Appellant
                                      -Versus-
The State of Jharkhand                     ...                        ... Respondent

       CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

             For the Appellant :- Mr. A.K. Sahani, Advocate
             For the State     :- Mr. Pankaj Kumar, PP
                                     ...

06/02.02.2024: IA (Cri.) No. 10263 of 2023 Both the counsels have appeared.

The learned counsel for the appellant has submitted that he will be filing certain judgments on the point of early hearing in the case of such public duty bearing citizens.

In view of the submission of the learned counsel for the appellant, put up this case on 09.02.2024 under the same heading.

S.B.                                                     (Ratnaker Bhengra, J.)