Amiyesh Ranjan Verma vs The State Of Jharkhand And Anr
2022 Latest Caselaw 599 Jhar

                IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 2497 of 2018

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      Amiyesh Ranjan Verma                                ..... Petitioner
                               --    Versus         --
      The State of Jharkhand and Anr.                     ...... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner :- Mr. Rajendra Krishna, Advocate For the O.P.No.2 :- Mr. Amit Kumar Das, Advocate

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10/21.02.2022 This petition has been heard through Video Conferencing in

view of the guidelines of the High Court taking into account the situation

arising due to COVID-19 pandemic.

Mr. Rajendra Krishna, the learned counsel appearing for the

petitioner has argued at length. He placed his case in its entirety.

Mr. Amit Kumar Das, the learned counsel appearing for the

O.P.No.2 has also responded.

After looking into the materials on record and seeking the

nature of the allegations and after hearing the argument of the learned

counsel for the petitioner and the O.P.No.2 the Court has suggested

the learned counsel for the petitioner and the O.P.No.2 to go for

settlement.

In view of this, both the parties seek a week's time to take

instruction.

The judgment shall be dictated on the instruction of the

learned counsels for the petitioner and the O.P.No.2 on the next date.

Let this matter appear on 03.03.2022.

Interim order dated 10.08.2021 is extended till next date.

( Sanjay Kumar Dwivedi, J)

SI/