LAWS(JHAR)-2017-7-242

J C ENTERPRISES Vs. STATE OF JHARKHAND

Decided On July 26, 2017
J C Enterprises Appellant
V/S
STATE OF JHARKHAND Respondents

JUDGEMENT

(1.) Today when the case is called out, an I.A. Dated 19.07.2017 has been filed in ABA No. 1774/2017. Office is directed to put Number on it, make diary entry of the same and tag it with the record.

(2.) Since all the anticipatory bail applications arose from the same FIR, they are being heard together and disposed of by this common order.

(3.) Aba No. 1124/2017 has been filed by