Jai Shankar Prasad Gupta vs The State Of Jharkhand And Another
2022 Latest Caselaw 1193 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Criminal Revisional Jurisdiction)

                     Criminal Revision No. 848 of 2016

Jai Shankar Prasad Gupta                                             ......Petitioner
                                 Versus
The State of Jharkhand and another                             ..... Opposite Parties

                                   ---------------

(Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mr. Suraj Kumar, Advocate For the State : Mr. Ashok Kumar, APP For OP No.2 : Mr. Vipul Poddar, Amicus

---------------

th Order No.09/ Dated: 25 March 2022

Mr. Vipul Poddar, the learned Amicus, has prepared written notes of arguments running into twenty-two pages. The learned Amicus has also produced copies of seven judgments on which he intends to place reliance in support of the judgment of the appellate Court.

Registry shall supply copies of the written notes of arguments to Mr. Suraj Kumar, the learned counsel for the petitioner, who may also file his written notes of arguments.

Post this matter on 13th May 2022.

(Shree Chandrashekhar, J.)

RKM