Manu Gope vs The State Of Jharkhand
2022 Latest Caselaw 5074 Jhar

         IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Revision No. 860 of 2015

Manu Gope                                                  .... . Petitioner
                                 Versus
1.The State of Jharkhand
2. Santu Bala                                        .... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner    : Mr. Rakesh Kumar Sinha, Advocate
For the State         : Mr. B.N. Ojha, APP
For OP No.2           : None
                                -------

th Order No. 08/Dated: 14 December 2022

No one appears for OP No.2.

In view of the judgment of the Hon'ble Supreme Court in "Rajendra Bhagat v. State of Jharkhand & Anr." 2022 LiveLaw (SC) 34 Mr. Rakesh Kumar Sinha, the learned counsel for the petitioner seeks adjournment by four weeks for the petitioner to explore possibility of an amicable settlement of dispute with OP No.2.

Post this matter on 27th January 2023 under the heading for "Orders".

(Shree Chandrashekhar, J.) sudhir