Rama Shankar Singh vs The State Of Jharkhand
2022 Latest Caselaw 1857 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI

                      Cr. M.P. No. 1043 of 2022
                                  ------

Rama Shankar Singh ... Petitioner Versus The State of Jharkhand ... Opposite Party

------

CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

------

For the Petitioner : Mr. Gopal K. Sinha, Advocate For the State : Mrs. Nehala Sharmin, Addl. P.P.

------

Order No.02 Dated- 06.05.2022

Heard the parties through video conferencing. Learned counsel appearing for the petitioner submits that the petitioner will file a supplementary affidavit annexing therewith the copy of the judgment of acquittal passed by the trial court in this case.

List this case after filing the supplementary affidavit. It is made clear that if the supplementary affidavit is not filed within six weeks from the date of this order, then this criminal miscellaneous petition shall stand dismissed without further reference to the Bench.

(Anil Kumar Choudhary, J.) Sonu-Gunjan/