Saddam Hussain vs The State Of Jharkhand Through ...
2024 Latest Caselaw 10247 Jhar

Jharkhand High Court

Saddam Hussain vs The State Of Jharkhand Through ... on 29 October, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Subhash Chand

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Appeal (DB) No.852 of 2024
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Saddam Hussain .... .... Appellant Versus The State of Jharkhand through Allauddin, S/o Not Known, S.I.-cum- Officer-In-charge .... .... Respondent

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

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For the Appellant : Mr. Arjun N. Deo, Advocate Mr. Chatur Prasad Singh, Advocate For the State : Mr. Bhola Nath Ojha, Spl. P.P.

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06/Dated: 29.10.2024

1. Heard Mr. Arjun N. Deo, learned counsel for the appellant.

2. Mr. Bhola Nath Ojha, learned Spl. P.P. appearing for the State has

sought for time to file affidavit in objection, in view of the judgment

rendered by the Hon'ble Apex Court in the case of Somesh

Chaurasia Vrs. State of M.P. & Anr., reported in 2021 SCC

OnLine SC 480.

3. Let the said objection be filed on or before the next date of

hearing.

4. Accordingly, list this matter on 26.11.2024.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.)

Rohit/-