Manoj Soni vs The State Of Jharkhand
2021 Latest Caselaw 3168 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                   Cr.A.(SJ) No. 309 of 2010
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             Manoj Soni                                             ..... Appellant
                                          Versus
             The State of Jharkhand                                  ..... Respondent
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

Through- Video Conferencing

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For the Appellant : Mr. H.K.Shikarwar, Advocate For the State : Ms. Nehala Sharmin,APP

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10/Dated: 27.08.2021 On call, both counsels have appeared. Mr. H.K.Shikarwar, the learned counsel for the appellant seeks adjournment for filing an affidavit on behalf of the parties regarding compromise.

Prayer is allowed.

Learned counsel for the appellant is also directed to file relevant judgment in this matter, if possible.

In view of the submission made by the learned counsel for the appellant, put up this case on 01.10.2021.

Opposite party/Informant is directed to file vakalatnama till next date of hearing i.e. 01.10.2021.

(Ratnaker Bhengra, J.) S.B./Nibha