Baijnath Thakur vs The State Of Jharkhand & Anr. ..... ...
2024 Latest Caselaw 240 Jhar

Jharkhand High Court

Baijnath Thakur vs The State Of Jharkhand & Anr. ..... ... on 10 January, 2024

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                       1

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr.M.P. No. 100 of 2018

         Baijnath Thakur                            ...   ...Petitioners
                                  Versus
         The State of Jharkhand & Anr.              ..... ...Opp. Parties

         CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI
                                 ------

For the Petitioner: Mr. Arwind Kumar, Advocate For the State :Mrs. Priya Shrestha, Spl. P.P. For the O.P. No.2 : Mr. Arvind Kumar Choudhary, Advocate

06/ Dated:-10.01.2024 Learned counsel for the petitioners submits that in the

first F.I.R. the petitioners have already been acquitted.

2. Learned counsel for the O.P. No.2 submits that he has

no information with regard to the said statement. He further

submits that what is submission of the petitioner, the document is

not on record.

3. Learned counsel for the petitioner seeks time to bring

on record the judgment of the learned court in earlier first case.

4. He will do so within two weeks.

5. Let it appear after two weeks.

(Sanjay Kumar Dwivedi, J.) Satyarthi/-