Radhika Raman Prasad vs The State Of Jharkhand
2021 Latest Caselaw 3058 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 565 of 2010
               Radhika Raman Prasad                                   ... Petitioner
                                            -Versus-
               1. The State of Jharkhand
               2. Shri Santan Kumar Sinha                             ... Opposite Parties
                                              -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Ajay Kumar Sah, Advocate For the Opposite Party-State : A.P.P. For Opposite Party No.2 : Mr. Raj Vardhan, Advocate

-----

10/23.08.2021. This criminal miscellaneous petition has been heard through Video

Conferencing in view of the guidelines of the High Court taking into account

the situation arising due to COVID-19 pandemic.

Learned counsel for the State as well as opposite party no.2 are

further seeking adjournment to examine the judgments, as indicated in the

order dated 27.07.2021.

Time, as prayed for, is allowed. Post this matter after four weeks.

(Sanjay Kumar Dwivedi, J.) Ajay/