Paro Devi vs The State Of Jharkhand
2022 Latest Caselaw 4299 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Criminal Revision No. 691 of 2015

Paro Devi                                                     .... . Petitioner
                                  Versus
The State of Jharkhand                                    .... Opposite Party

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner        : Mr. Abhilash Kumar, Advocate
For the State             : Mr. Santosh Kumar Shukla, APP
                                    -------

Order No. 06/Dated: 19th October 2022

With reference to the judgment of the Hon'ble Supreme Court in "Manjit Singh v. State of Punjab and Anr." (2020) 18 SCC 777, Mr. Abhilash Kumar, the learned counsel for the petitioner is seeking adjournment to enable the petitioner to explore possibility of an amicable settlement with the informant.

On the oral request of Mr. Abhilash Kumar, the learned counsel for the petitioner, the informant, Sheo Ram is added as O.P No.2 in the present proceeding.

Let necessary correction be done by the learned counsel for the petitioner in the memo of this revision petition with red ink during course of the day.

Issue notice to O.P No.2 for which requisites etc. under registered cover with A/D as well as through ordinary process must be filed within two weeks.

Post the matter on 25th November 2022 to be listed under the heading for "Orders".

(Shree Chandrashekhar, J.) sudhir