ARJUN MAHTO Vs. STATE OF JHARKHAND
LAWS(JHAR)-2011-1-181
HIGH COURT OF JHARKHAND
Decided on January 03,2011

ARJUN MAHTO Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) This appeal will be heard. Issue notice.
(2.) Call for the Lower Court Records. Bail matter will be considered after receipt of the Lower Court Records. Learned counsel for the appellant will deposit the cost of FAX to communicate this order to the Court concerned.;


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