Dilip Kumar Singh vs The State Of Jharkhand
2021 Latest Caselaw 3777 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr.M.P. No. 682 of 2021

              Dilip Kumar Singh                              .....   ...      Petitioner
                                           Versus
              1. The State of Jharkhand.
              2. Pawan Kumar                                   ..... ...     Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Ms. Amrita Sinha, Advocate For the State : Mr. Suraj Verma, Spl.P.P. For the O.P. No. 2 : Mr. Pankaj Srivastava, Advocate.

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04/ 04.10.2021 Ms. Amrita Sinha, learned counsel appearing for the petitioner, Mr. Suraj Verma, Spl.P.P., appearing for the State and Mr. Pankaj Srivastava, learned counsel appearing for the O.P. No. 2 are submitting that they are relying on certain judgments, but they have not procured those judgments today. Learned counsel jointly prayed for time.

Time, as prayed for, is allowed.

Let this matter be listed on 20.12.2021. The State has already filed the counter affidavit in this case. In the meantime, the O.P. No. 2, may file his counter affidavit.

(Sanjay Kumar Dwivedi, J.) Amitesh/-