Shankar Prasad @ Chhotu @ Shankar ... vs The State Of Jharkhand
2021 Latest Caselaw 3373 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Cr.A. (SJ) No. 602 of 2010
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Shankar Prasad @ Chhotu @ Shankar Pd. Paswan ..... Appellant

Versus The State of Jharkhand ..... Respondent

CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA Through- Video Conferencing

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For the Appellant : Ms. Ananya Singh, Advocate For the State : Mr. Manoj Kumar Mishra,APP

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09/Dated: 10/09/2021 On call, Ms. Ananya Singh, the learned counsel has appeared on behalf of the appellant. She has presented the brief point of the case including the supporting judgment why Section 366 of the Indian Penal Code is not applicable and also on the question of age and radiological test.

Mr. Manoj Kumar Mishra, the learned APP appears for the State and submits that in view of the submissions made by the learned counsel for the appellant he may be provided some more time to prepare in the case.

Accordingly, put up this case after two weeks as a fixed case.

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