SAKAL MARANDI Vs. STATE OF JHARKHAND
LAWS(JHAR)-2021-2-32
HIGH COURT OF JHARKHAND
Decided on February 19,2021

Sakal Marandi Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary,J. - (1.) Learned counsel for the petitioner Mr. Raja Ravi Shekhar Singh is present.
(2.) Learned counsel for the State Mr. Arup Kumar Dey is also present.
(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Borio P.S. Case No. 183 of 2018, corresponding to G.R. No. 496 of 2018, S.T. No. 220 of 2019, registered under Sections 419/493/376 of the Indian Penal Code.;


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