AFTAB ALAM Vs. UNION OF INDIA
LAWS(JHAR)-2019-3-38
HIGH COURT OF JHARKHAND
Decided on
March 14,2019
AFTAB ALAM
Appellant
VERSUS
UNION OF INDIA
Respondents
JUDGEMENT
B.B. Mangalmurti, J. -
(1.)Admit.
(2.)Lower Court Record has already been called in Cr. Appeal (S.J.) 157 of 2019 and other analogous appeals.
(3.)List this case under the heading "For Hearing" as per seriatim along with Cr. Appeal (S.J.) 157 of 2019.
I.A. No. 2226 of 2019
(2.)Lower Court Record has already been called in Cr. Appeal (S.J.) 157 of 2019 and other analogous appeals.
(3.)List this case under the heading "For Hearing" as per seriatim along with Cr. Appeal (S.J.) 157 of 2019.
I.A. No. 2226 of 2019
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