Radhika Raman Prasad vs The State Of Jharkhand
2021 Latest Caselaw 2578 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
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Indrajit Sinha, Advocate For the Opposite Party-State : Mr. Shekhar Sinha, P.P. For Opposite Party No.2 : Mr. Raj Vardhan, Advocate

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09/27.07.2021. Heard Mr. Indrajit Sinha, learned counsel for the petitioner,

Mr. Shekhar Sinha, learned P.P. appearing for the opposite party-State and

Mr. Raj Vardhan, learned counsel for opposite party no.2.

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.

Mr. Indrajit Sinha, learned counsel for the petitioner relied upon the

judgment rendered by the Hon'ble Supreme Court in the case of Rajesh

Kumar Kejriwal & Ors. v. State of Bihar & another , reported in

(1997) 10 SCC 524. He fairly submits that the Division Bench of this Court

in the case Vivek Rai & Ors. v. State of Jharkhand & Ors. , reported in

2008 3 JLJR 536, has differed with the judgment passed by the Hon'ble

Supreme Court in the case of Rajesh Kumar Kejriwal (supra).

At this stage, Mr. Shekhar Sinha, learned P.P. appearing for the State

and Mr. Raj Vardhan, learned counsel for opposite party no.2 seeks time to

examine the judgments to assist the Court.

Let this matter appear on 23.08.2021.

(Sanjay Kumar Dwivedi, J.) Ajay/