RAJENDRA YADAV @ RAJENDRA PRASAD YADAV Vs. STATE OF JHARKHAND
LAWS(JHAR)-2019-1-50
HIGH COURT OF JHARKHAND
Decided on January 14,2019

Rajendra Yadav @ Rajendra Prasad Yadav Appellant
VERSUS
STATE OF JHARKHAND Respondents

JUDGEMENT

Shree Chandrashekhar, J - (1.) The learned counsel for the petitioners is absent.
(2.) Mr. Binod Singh, the learned counsel appears for the State of Jharkhand.
(3.) The petitioners seek quashing of the order dated 20.06.2016 passed in Criminal Revision No.778 of 2012. This order has been passed by a co-ordinate Bench of this Court.;


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