Parsuram Barik vs Pradip Digar
2023 Latest Caselaw 1310 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        First Appeal No. 155 of 2017
        Parsuram Barik                               --- --- Appellant
                                    Versus
        Pradip Digar                                 --- --- Respondent
                                          .......

CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Appellant : Mr. Madhav Prasad, Advocate For the Respondent : Mr. Jitendra Nath Upadhayay, Advocate

15/23.03.2023 In view of the order dated 18.06.2019, learned counsel for the appellant seeks three weeks' time to file copy of the judgment passed in Sessions Trial No. 87 of 2014 in which, as per the instruction, appellant has been acquitted of the charges under Section 498A and 306 of the I.P.C.

Let the matter be listed after 3 weeks. Learned counsel for the respondent would also file an affidavit giving the details of the wellbeing and academic performance of the child and also enclosing the last progress report.

Matter be listed accordingly.

(Aparesh Kumar Singh, J.)

(Deepak Roshan, J.) A.Mohanty