Prem Soren vs The State Of Jharkhand & Another .... ...
2024 Latest Caselaw 1632 Jhar

Jharkhand High Court

Prem Soren vs The State Of Jharkhand & Another .... ... on 17 February, 2024

Author: Subhash Chand

Bench: Subhash Chand

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.1368 of 2023

        Prem Soren                                     .....   ... Petitioner
                                  Versus
        The State of Jharkhand & Another                 .... .... Opposite Parties
                                     --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

------

        For the Petitioner                  : Mr. Jitesh Kumar, Advocate
        For the State                       : None
        For the OP No.2                     : Mr. J.N. Upadhyay, Advocate
                                          --------

05/17.02.2024         Learned counsel for the petitioner and learned counsel for the op
        no.2 are present.

No one appears on behalf of the State. Learned counsel for the petitioner submitted to dispose of the interlocutory application to stay the operation of the impugned judgment. During course of argument it has been further submitted that the LCR may be called for.

In view of the submissions made, office is directed to call for the LCR.

List on 22.03.2024.

(Subhash Chand, J.) RKM