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Jharkhand High Court

Pashupati Singh vs The State Of Jharkhand & Anr. ... ... Opp. ... on 8 February, 2022

Author: Navneet Kumar

Bench: Navneet Kumar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. M.P. No. 122 of 2011
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Pashupati Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 126 of 2011

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Yogendra Sharma ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties with Cr. M.P. No. 130 of 2011

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Rajdeo Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties with Cr. M.P. No. 2639 of 2014

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Awadhesh Prasad Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties With Cr. M.P. No. 1185 of 2011

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Yogendra Prasad Singh ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties with Cr. M.P. No. 91 of 2011

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Anil Kumar Gupta ... ... Petitioner Versus The State of Jharkhand & Anr. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Nilesh Kumar, Advocate (Cr. M.P. Nos. 122, 126,130 & 1185 of 2011) Mr. Raj Vardhan, Advocate (Cr. M.P. No. 91 of 2011 & 2639 of 2014) For the State : Mr. Ravi Prakash, A.P.P. (Cr. M.P. No. 122 of 2011 & 2639 of 2014) Mr. Suraj Verma, A.P.P. (Cr. M.P. No. 91 of 2011) Mr. V.V. Pradhan, Advocate (Cr. M.P. Nos. 130 & 1185 of 2011) Mr. Sanjay Shrivastava, A.P.P. (Cr. M.P. No. 126 of 2011) For the Opp. Party No. 2 :

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Order No. 07: Dated: 8th February, 2022 Learned counsel for the parties are present. Learned A.P.Ps. for the State are seeking time to get themselves ready in this case.
Learned A.P.Ps. are also directed to get the present Status of the case including the investigation etc. and also directed to procure the information about the whereabouts, existence of the accused persons .
Learned counsels for the petitioners, in the respective cases, are directed to provide a copy of each the case to the concerned A.P.P. Accordingly, let these cases be adjourned.
(Navneet Kumar, J.) MM