Jitendra Prasad vs The State Of Jharkhand & Anr. .... .... ...
2024 Latest Caselaw 4800 Jhar

Jharkhand High Court

Jitendra Prasad vs The State Of Jharkhand & Anr. .... .... ... on 2 May, 2024

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.67 of 2023

        Jitendra Prasad                                .....   ... Petitioner
                                  Versus
        The State of Jharkhand & Anr.                     .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Pankaj Srivastava, Advocate For the State : Mr. Suraj Deo Munda, APP For the OP No.2 : Mr. Sheo Kr. Singh, Advocate

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07/02.05.2024 Learned counsel for the petitioner and learned APP for the State as well as learned counsel for the OP No.2 are present.

The operation of the impugned judgment has been stayed vide order dated 14.06.2023 with the condition that the parties were willing to settle their dispute by way of mediation. The matter was also referred to Member Secretary, JHALSA but the mediation has failed. Accordingly, the interim order is hereby vacated.

This criminal revision is to be heard on merit. The learned counsel for the petitioner is not well prepared. Admit.

List for hearing on 27.06.2024.

(Subhash Chand, J.) RKM