Abhishek Dey vs The State Of Jharkhand ... ... Opposite ...
2024 Latest Caselaw 8994 Jhar

Jharkhand High Court

Abhishek Dey vs The State Of Jharkhand ... ... Opposite ... on 5 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No. 1256 of 2023

Abhishek Dey                                                    ... Petitioner

                                    -Versus-
The State of Jharkhand             ...                         ... Opposite Party

       CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

            For the Petitioner :- Mr. R.C.P. Sah, Advocate;
                                  Mr. Vikash Kumar, Advocate
            For the State       :- Mr. Vineet Kumar Vashistha, SPP
                                     ...

07/05.09.2024: Both the counsels have appeared.

The learned counsel for the State has referred to certain judgments to ascertain whether the offence under section 324 of the Indian Penal Code is bailable and compoundable or not ?

Put up this case on 12.09.2024.

S.B.                                                    (Ratnaker Bhengra, J.)