Barun Mandal vs The State Of Jharkhand
2021 Latest Caselaw 3253 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                Cr. A.(SJ) No. 276 of 2010
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Barun Mandal ..... 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. Manoj Kumar Sah, Advocate For the Respondent : Mrs. Niki Sinha, APP

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12/Dated: 03/09/2021 When the matter is called out, Mr. Manoj Kumar Sah, the learned counsel for the appellant as well as Mrs. Niki Sinha, the learned counsel for the State have appeared.

After some arguments, the learned counsel for the appellant submits that he would try to file some judgments in the context of sentence and, therefore, an adjournment may be granted.

Accordingly, put up this case on 08.10.2021 as part-heard.

( Ratnaker Bhengra, J.) Madhav/-