Manoj Soni vs The State Of Jharkhand
2021 Latest Caselaw 434 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. Vishal Kumar, Advocate For the State : Mrs. Nehala Sharmin, APP

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08/Dated: 29/01/2021 When the matter is called out, Mr. Vishal Kumar, the learned counsel appears for the appellant and submits that the matter has been compromised between the parties, therefore, he seeks two weeks' time to get the appropriate judgment regarding compounding of the sections entailed.

In view of the submissions, put up this case on 26.02.2021.

( Ratnaker Bhengra, J.) Nibha/Madhav/-