Mahesh Prasad vs The State Of Jharkhand
2023 Latest Caselaw 3718 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Revision No. 1260 of 2017
      Mahesh Prasad                           ......          Petitioner
                            Versus
      1.The State of Jharkhand
      2.Champa Devi                          .......       Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Sudhanshu Kumar Deo, Advocate For the State : Mr. Sunil Kr. Dubey, APP For the O.P. No.2 : Mr. Rajesh Kumar Mahatha, Advocate

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th 14/Dated: 04 October, 2023

It is submitted by learned counsel for the petitioner that the petitioner is ready to pay Rs.5,00,000/- to the O.P. No.2 by way of one time settlement.

However, learned counsel for the O.P. No.2 has submitted that compromise is not possible in this case.

Heard Mr. Sudhanshu Kumar Deo, learned counsel for the petitioner and Mr. Rajesh Kumar Mahatha, learned counsel for the O.P. No.2.

Learned counsel for both the sides have concluded their argument.

However, on the request of learned counsel for both the sides, put up this case on 12.10.2023 for filing judgments.

(Sanjay Prasad, J.) Saket/-