Swapan Roy S/O Santosh Roy vs The State Of Jharkhand
2024 Latest Caselaw 9556 Jhar

Jharkhand High Court

Swapan Roy S/O Santosh Roy vs The State Of Jharkhand on 23 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No. 713 of 2023
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1. Swapan Roy s/o Santosh Roy, R/o Namo Tola, Haludboni PO Tatanagar PS Parsudih, Town Jamshedpur, Dis East Singhbhum ... Petitioner

-Versus-

1. The State of Jharkhand

2. Sheikh Shadab son of Ahmad Bux, R/o H No. 26, Panchvati Home, New Developments Area, near DVC Maidan, Golmuri, PO Golmuri, PS Golmuri Town, Jamshedpur, Dis- East Singhbhum ... Opposite Parties

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CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Petitioner :- Mr. Indrajit Sinha, Advocate Mr. Akhouri Awinash, Advocate For the State :- Mr. Satish Prasad, APP

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Order No.10 / Dated-23.09.2024

When the matter is called out, the learned counsels for the parties are present.

From the office note, it is apparent that OP No. 2 has received the notice,with a view to give last opportunity to OP No. 2, put up this case on 14.10.2024.

Till then, no coercive steps shall be taken against the petitioner in connection with judgment dated 22.02.2023, passed by the learned Sessions Judge, Jamshedpur, in Cr. Appeal No. 79 of 2022, till the next date of hearing.

(Ratnaker Bhengra, J.)

Abha/