Sri Prakash @ Dipak Mahapatra vs The State Of Jharkhand
2024 Latest Caselaw 9008 Jhar

Jharkhand High Court

Sri Prakash @ Dipak Mahapatra vs The State Of Jharkhand on 5 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

             IN THE HIGH COURT OF JHARKHAND, RANCHI
                                Cr.Rev. No. 131 of 2024
             Sri Prakash @ Dipak Mahapatra                    ... Petitioner
                                     Versus
             1. The State of Jharkhand
             2. Sujata Mahapatra                              ...Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Petitioner : Mr. Prabhat Singh, Advocate For State : Mr. Saket Kumar, Advocate For the opposite party no. 2 : Mr. Mahdav Prasad, Advocate

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07/ Dated:05.09.2024 Heard the learned counsel for the Petitioner as well as the learned counsel for the respondent State and opposite party no. 2.

2. Learned counsel for the opposite party no. 2 seeks time to file reply.

3. Learned counsel for the petitioner will also file interlocutory application regarding modification in the ex-parte judgment as submitted.

4. Put up this case on 26.09.2024.

(Ratnaker Bhengra, J.) MM