Jharkhand High Court
Gopal Manjhi @ Gopal Majhi & Ors. vs . State Of Jharkhand & Anr on 16 August, 2018
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B. A. No. 2068 of 2018
Gopal Manjhi @ Gopal Majhi & Ors. Vs. State of Jharkhand & Anr
With
A.B. A. No. 1325 of 2018
Pratosh Kumar & Anr Vs. State of Jharkhand & Anr.
With
A.B. A. No. 1362 of 2018
Dhanesh Jha & Anr Vs. State of Jharkhand & Anr.
With
A.B.A. No. 1417 of 2018
Mukul Kumar Gorwara & Anr. Vs. State of Jharkhand
With
A.B. A. No. 1578 of 2018
Anant Sagar Vs. State of Jharkhand.
With
A.B. A. No. 1751 of 2018
Suresh Ram Vs. State of Jharkhand & Anr.
With
A.B. A. No. 1985 of 2018
Krishna Bihari Sinha Vs. State of Jharkhand.
With
A.B. A. No. 2032 of 2018
Jugal Prasad Vs. State of Jharkhand.
With
A.B. A. No. 2340 of 2018
Basgit Singh Vs. State of Jharkhand
With
A.B. A. No. 2388 of 2018
Prabhu Ram Vs. State of Jharkhand
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Petitioner : M/s Abhishek Kumar, Krishna Murari, Md. Asghar, Prashant Pallav, Chandana Kumari, Advocates For the State : A.P.P For the JUVNL : Mr. Suaj Verma, Advocate.
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10/Dated: 16/08/2018 Pursuant to order of this Court, petitioners of all the anticipatory bail applications are physically present.
-2-Learned counsel for the JUVNL has received the case diary.
List all these cases on 27.08.2018 to be heard on merits.
Further physical appearance of the parties are dispensed with.
Till then, interim reliefs granted earlier shall continue.
(Anant Bijay Singh, J.) Sunil/