Narayan Yadav And Others vs The State Of Jharkhand
2021 Latest Caselaw 3760 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr.A.(SJ) No. 675 of 2010
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Narayan Yadav and others ..... Appellants 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. Hemant Kumar Shikarwar, Advocate For the State : Mr. Manoj Kumar Mishra, APP

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09/Dated:01/10/2021 When the matter is called out, Mr. Hemant Kumar Shikarwar, the learned counsel for the appellant and Mr. Manoj Kumar Mishra, the learned counsel for the State have appeared.

Ṃr. Hemant Kumar Shikarwar, the learned counsel for the appellant submits that the matter is likely to be compromised, therefore, he wants to produce appropriate judgment in this regard.

In view of the above submissions, let notice be issued to the informant through the concerned police station informing that the criminal appeal of the appellant is running in the cause list and is likely to be taken up after four weeks. Accordingly, the informant is directed to appear through his advocate or personally before this Court on the next date of hearing.

Accordingly, put up this case after four weeks.

(Ratnaker Bhengra, J.) Madhav/-