Rakesh Ranjan Shrivastava vs The State Of Jharkhand And Anr
2022 Latest Caselaw 4080 Jhar

             IN THE HIGH COURT OF JHARKHAND, RANCHI
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Cr.M.P. No. 836 of 2021

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      Rakesh Ranjan Shrivastava                       ..... 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. Mukesh Kumar, Advocate For the State :- Mr. Shree Prakash Jha, A.P.P. For the O.P.No.2 :- Mr. Vikash Kumar, Advocate

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9/10.10.2022 The learned counsel appearing for the petitioner as well as

O.P.No.2 shall provide photocopy of the judgment on which they are

relying to the Court Master by tomorrow.

Interim order passed on 11.8.2021 whereby only the orders

dated 07.3.2020 and 10.03.2021 have been stayed, the learned court

may proceed with the trial and the order passed by the learned Sessions

Judge and the learned court with regard to interim compensation shall be

subject to the result of this petition and those orders shall remain stayed

till the next date in connection with C.P.Case No.1103 of 2018, pending in

the court of learned Judicial Magistrate, 1st Class, Bokaro.

Let it appear on 03.01.2023.

( Sanjay Kumar Dwivedi, J.)

SI/