Lalu Prasad Alias Lalu Prasad Yadav vs The State Of Jharkhand Through Cbi on 24 April, 2015

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Jharkhand High Court

Lalu Prasad Alias Lalu Prasad Yadav vs The State Of Jharkhand Through Cbi on 24 April, 2015

Bench: R.R. Prasad

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. M. P. No. 2180 of 2014

             Lalu Prasad @ Lalu Prasad Yadav                .... ... Petitioner
                                      Versus
             The State of Jharkhand through CBI             ...     ... Opp. Party
                                   -----

             CORAM:     HON'BLE MR. JUSTICE R.R. PRASAD
                                -----

             For the Petitioner    : M/s Surendra Singh, Sr. Advocate
                                      Chittaranjan Sinha, Sr. Advocate
                                      & Prabhat Kumar, Advocate
             For the CBI           : Mr. K.P. Deo, Advocate
                                   -----

12/24.04.2015

Mr. K.P. Deo, Learned counsel appearing for the CBI, upon conclusion of the argument advanced on behalf of the petitioner, sought for an adjournment for three weeks and submits that the matter be posted on 15.05.2015.

Upon it, Mr. Chittaranjan Sinha, learned senior counsel appearing for the petitioner, submits that he would not be available on 15.05.2015 as on that date he would be leaving for Australia and, therefore, if possible, fix the matter on 14.05.2015.

Normally, the Fodder Scam Cases are being fixed on 15.05.2015 but on account of special reason, let this case be fixed on 14.05.2015.

(R.R. Prasad, J.) AKT

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