Shilpi Kochar vs The State Of Jharkhand
2023 Latest Caselaw 3909 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Cr. Appeal (SJ) No. 729 of 2022
1.        Shilpi Kochar
2.        Dhatri Kapoor
3.        Raj Kumar Kochar                             ... ... Appellants
                                      Versus
1.The State of Jharkhand
2. Shalini Das                                       ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellants : Mr. Pratiush Lala, Advocate : Mr. Deepak Sahu, Advocate For the State : Mr. Sunil Kumar Dubey, APP For the Resp. No. 2 : Mr. Afaque Rashidi, Advocate : Ms. Aulia Begum, Advocate

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07 /11.10.2023 Heard the learned counsel for the parties. After some brief submissions, the learned counsel for the O.P. No. 2 is directed to reply to the submissions and contentions made with reference to the order of Hon'ble Supreme Court in Criminal Appeal No. 594 of 2022(para-6) and with reference to the judgment of Hon'ble Supreme Court in 2021 CRI. L.J.1 : AIROnline 2020 SC 812 (para18).

Put up this case on 21.11.2023.

Till then, the interim order granted vide order dated 24.11.2022 shall continue.

(Ratnaker Bhengra, J.) Sharda/