Ashok Kumar Gaddhyan vs The State Of Jharkhand And Another
2022 Latest Caselaw 2822 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Revision No. 516 of 2015

Ashok Kumar Gaddhyan                                           .... . Petitioner
                                Versus
The State of Jharkhand and Another                        ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner         : Mr. Ritesh Kumar Mahto, Advocate
For the State              : Mrs. Lily Sahay, APP
For OP No.2                : Mr. Arpan Mishra, Advocate
                                      -------

Order No. 05 /Dated: 21st July 2022

Finally, OP No.2 is represented through Mr. Arpan Mishra, the learned counsel.

Mrs. Lily Sahay, the learned APP appears for the State. Mr. Ritesh Kumar Mahto, the learned counsel for the petitioner is seeking adjournment on the ground that this criminal revision petition shall be argued by Mr. Mahesh Tewari, the learned counsel who is presently busy in another Court.

Mr. Arpan Mishra, the learned counsel for OP No.2 undertakes to prepare short synopsis, list of dates and compilation of the judgments on the subject.

Post the matter on 16th September 2022 to be taken up as the first matter.

(Shree Chandrashekhar, J.) sudhir