Pankaj Kumar Sharma vs The State Of Jharkhand
2024 Latest Caselaw 10219 Jhar

Jharkhand High Court

Pankaj Kumar Sharma vs The State Of Jharkhand on 28 October, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Subhash Chand

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              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Cr. Appeal (DB) No. 502 of 2023
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Pankaj Kumar Sharma ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Jitendra S. Singh, Advocate Mr. Tejo Mistry, Advocate For the State : Mr. Bhola Nath Ojha, APP For the Informant : Mrs. Vani Kumari, Advocate

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th Order No. 16 : Dated 28 October, 2024 Per Sujit Narayan Prasad, J:

Learned counsel for the State seeks two weeks' time to file

objection in affidavit in view of judgment passed by Hon'ble Apex

Court in the case of Somesh Chaurasia Vs. State of M.P. &

Anr. [2021 SCC OnLine SC 480].

As prayed for, list this case on 11.12.2024.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Alankar/