PRADEEP BESRA Vs. STATE OF JHARKHAND
LAWS(JHAR)-2013-9-157
HIGH COURT OF JHARKHAND
Decided on September 10,2013

Pradeep Besra Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

- (1.) In this Interlocutory Application, the appellant has prayed for his release on bail, during the pendency of the appeal.
(2.) Nobody appears on call on behalf of the appellant.
(3.) The application sent by the appellant from jail, has been converted into this Interlocutory Application.;


Click here to view full judgement.
Copyright © Regent Computronics Pvt.Ltd.