Jharkhand High Court
Manoj Soni vs The State Of Jharkhand on 24 November, 2021
Author: Ratnaker Bhengra
Bench: Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No. 309 of 2010
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Manoj Soni ..... Appellant Vs. The State of Jharkhand ..... Respondent
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CORAM: HON'BLE MR. JUSTICE RATNAKER BHENGRA (Through Video Conferencing)
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For the Appellant : Mr. H.K. Shikarwar, Advocate For the Respondent : Mrs. Nehala Sharmin, APP
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14/Dated: 24/11/2021 On call, Mr. H.K. Shikarwar, the learned counsel for the appellant as well as Mrs. Nehala Sharmin, the learned counsel for the State have appeared.
Due to paucity of time, put up this case after two weeks.
(Ratnaker Bhengra, J.) S.B.