Subodh Thakur vs The State Of Jharkhand Through Anti ...
2024 Latest Caselaw 1590 Jhar

Jharkhand High Court

Subodh Thakur vs The State Of Jharkhand Through Anti ... on 16 February, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. M.P No. 3704 of 2017
                                    ----

Subodh Thakur ... ... Petitioner Versus The State of Jharkhand through Anti Corruption Bureau Ranchi ... Opposite Party

-------

CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD

------

For the Petitioner : Mr. K.S Nanda, Advocate For the State : Mrs. Priya Shreshtha, Spl.PP

--------

Order No. 25: Dated 16 February, 2024 th

Mrs. Priya Shreshtha, the learned Spl.PP seeks two

weeks' time to go through the order/judgment by which the

criminal prosecution instituted against the other co-accused

persons arising out of the present First Information Report

has been quashed is to be verified.

2. Considering the aforesaid submission, let this

matter be posted on 1st March 2024.

(Sujit Narayan Prasad, J.)

sudhir/