Mantu Soni @ Shanti Kant vs The State Of Jharkhand & Ors
2025 Latest Caselaw 1741 Jhar

Jharkhand High Court

Mantu Soni @ Shanti Kant vs The State Of Jharkhand & Ors on 15 January, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               W.P. (Cr.) No. 907 of 2024

                  Mantu Soni @ Shanti Kant            ...        Petitioner
                                      Versus

                  The State of Jharkhand & Ors.       ...     Respondents

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Petitioner : Mr. H.K.Shikarwar , Adv. For the State : Mr. Sachin Kumar, AAG II

05 / 15.01.2025 Heard the parties.

Learned counsel for the respondent-State prays for time.

Prayer for time is allowed as the last chance. List this case after four weeks and in view of the fact that the respondent is taking time, learned trial court is directed not to pronounce the judgment in connection with Barkagaon P.S. case no. 167 of 2015 corresponding to S.T. No. 253 of 2019 (R), till further orders.

(ANIL KUMAR CHOUDHARY, J.) Smita/-