Birendra Mishra And Anr vs The State Of Jharkhand And Anr
2022 Latest Caselaw 2155 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Revision No. 1017 of 2016

Birendra Mishra and Anr.                                       .... . Petitioners
                                     Versus
The State of Jharkhand and Anr.                            ... Opposite Parties

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioners   : Ms. Rishi Bharti, Advocate
For the State         : Mr.Abhay Kumar Tiwari, APP
For O.P No. 2         : Ms. Kumari Sugandha, Amicus
                               -------

th Order No. 14 /Dated: 10 June 2022

Ms. Kumari Sugandha, the learned Amicus tenders copy of the judgments which are relevant for the present issue.

Ms. Rishi Bharti, the learned counsel for the petitioner has given short synopsis and list of dates.

Taken on record.

The learned Amicus states that she would also be filing short synopsis and list of dates by the next date of hearing.

The learned Amicus shall be paid Rs.5500/- for each date of hearing. The fee for the learned Amicus shall be paid by the Department of Home, Government of Jharkhand.

Post this matter on 24th June 2022.

(Shree Chandrashekhar, J.) sudhir