AKHILESH KUMAR JHA, SON OF SRI SHIBESH JHA Vs. THE STATE OF JHARKHAND
LAWS(JHAR)-2017-11-148
HIGH COURT OF JHARKHAND
Decided on
November 06,2017
Akhilesh Kumar Jha, Son Of Sri Shibesh Jha
Appellant
VERSUS
THE STATE OF JHARKHAND
Respondents
JUDGEMENT
RONGON MUKHOPADHYAY,J. -
(1.) Heard the parties.
(2.) This application has been preferred by the petitioner for expunging the adverse remarks made against the petitioner in order dated 26.04.2016, passed in W.P.(Cr) No. 714 of 2015.
(3.) Since the Court, which has passed the order dated 26.4.2016, has already been transferred, matter has been placed before this Court to consider the plea of the petitioner.;
(2.) This application has been preferred by the petitioner for expunging the adverse remarks made against the petitioner in order dated 26.04.2016, passed in W.P.(Cr) No. 714 of 2015.
(3.) Since the Court, which has passed the order dated 26.4.2016, has already been transferred, matter has been placed before this Court to consider the plea of the petitioner.;
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