Sanjay Oraon @ Bhagat Ji vs The State Of Jharkhand .... .... .... ...
2025 Latest Caselaw 2255 Jhar

Jharkhand High Court

Sanjay Oraon @ Bhagat Ji vs The State Of Jharkhand .... .... .... ... on 8 August, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    B.A. No.6711 of 2025
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Sanjay Oraon @ Bhagat Ji .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Petitioner : Mr. Vishnu Prabhakar Pathak, Advocate For the State : Mr. Sanat Kr. Jha, Addl.P.P

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Order No.02 Dated- 08-08-2025 Heard the parties.

Learned counsel for the petitioner prays for time to file a supplementary affidavit annexing therewith all the six cases in which the petitioner was involved and copy of judgment of each the cases wherein the trial has been concluded.

List this bail application after filing of the said affidavit. It is made clear that if the said affidavit is not filed within two weeks from the date of this order, then this bail application shall stand dismissed without further reference to the Bench.

(Anil Kumar Choudhary, J.) Abhiraj/