RANJIT KUMAR YADAV Vs. STATE OF JHARKHAND
LAWS(JHAR)-2021-2-28
HIGH COURT OF JHARKHAND
Decided on February 19,2021

Ranjit Kumar Yadav Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Anubha Rawat Choudhary, J. - (1.) Heard Mr. Rajiv N. Prasad, learned counsel appearing on behalf of the petitioner.
(2.) Heard Mr. Ravi Prakash, learned A.P.P. appearing on behalf of the State.
(3.) Learned counsel for the petitioner submits that the petitioner is in custody in connection with Pratappur P.S. Case No. 43/2019, instituted under Sections 15(C), 18(C), 20, 22 of the N.D.P.S. Act, now pending in the court of learned Sessions Judge cum Special Judge, Chatra.;


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