SUBASTIN TUDDU Vs. STATE OF JHARKHAND
LAWS(JHAR)-2020-2-130
HIGH COURT OF JHARKHAND
Decided on February 10,2020

Subastin Tuddu Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Ratnaker Bhengra, J. - (1.) When the matter is taken up, Mr. Aashish Kumar and Mr. Ritesh Kumar, who have filed fresh Vakalatnama appeared on behalf of the appellant. Mrs. Priya Shrestha, learned counsel for the respondent- State has also appeared.
(2.) Heard learned counsels for the appellant and the learned counsel for the respondent-State.
(3.) A report has come from the Judge-in-Charge, Nazarat Civil Court, Dumka in D.P.R. No.87/2020 dated 13.01.2020 intimating that the report called for was received by the father of the appellant. A report is also there from the Officer-in-Charge, Kathikund, Dumka, Police Station in Memo No.84 of 2020 dated 14.01.2020 informing that the appellant namely, Subastin Tuddu is residing at the concerned village.;


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