Lalit Mishra @ Lalit Kumar Mishra vs The State Of Jharkhand
2024 Latest Caselaw 9695 Jhar

Jharkhand High Court

Lalit Mishra @ Lalit Kumar Mishra vs The State Of Jharkhand on 26 September, 2024

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Navneet Kumar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Appeal (DB) No.1004 of 2016
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Lalit Mishra @ Lalit Kumar Mishra .... .... Appellant Versus The State of Jharkhand .... .... Respondent With Cr. Appeal (DB) No.1008 of 2016

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Arbind Kumar Singh .... .... Appellant Versus The State of Jharkhand .... .... Respondent

CORAM : HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellants : Mrs. Supriya Dayal, Advocate For the State : Mr. Bhola Nath Ojha, Spl. P.P. Mr. Suraj Deo Munda, APP

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08/Dated: 26.09.2024

As prayed for on behalf of the learned counsel for the appellants,

let these matters be listed on 30.09.2024, so that, the authority of the

Hon'ble Apex Court be brought on record with respect to the issue of

offence committed under Section 307, can also be settled by way of

compromise after the judgment of conviction.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.)

Rohit/-