Harsha Jaysawal @ Harsa Jaiswal vs The State Of Jharkhand
2021 Latest Caselaw 2840 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Revision No. 654 of 2018
                                         .......

Harsha Jaysawal @ Harsa Jaiswal .... ....Petitioner

-Versus-

1. The State of Jharkhand

2. Manoj Jaysawal .... ....Opp. Parties

CORAM:-HON'BLE MR. JUSTICE RAJESH KUMAR .......

For the Petitioner : - Mr. Lakhan Chandra Roy, Adv. For the State : - Mrs. Niki Sinha, A.P.P. For the O.P.No. 2 : - Mr. Vishal Kumar Trivedi, Adv.

.....

The matter was taken up through Video Conferencing. Learned counsels for the parties had no objection with it and submitted that the audio and video qualities were good.

........

07/10.08.2021 Learned counsel for the opposite party no. 2 prays for some time.

Learned counsel for the opposite party no. 2 is directed to file an affidavit as per the judgment of the Hon'ble Supreme Court rendered in the case of Rajnish Vs. Neha and Another reported in AIR 2021 SC 569 within two weeks.

Put up this case thereafter.

(Rajesh Kumar, J.) Kamlesh/