Jharkhand High Court
Manoj Soni vs The State Of Jharkhand on 1 October, 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;
Mrs. Abha Verma, Amicus Curiae For the Respondent : Mrs. Nehala Sharmin, APP
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11/Dated: 01/10/2021 When the matter is called out, Mr. H.K. Shikarwar, the learned counsel for the appellant; Mrs. Abha Verma, the learned Amicus Curiae and Mrs. Nehala Sharmin, the learned APP have appeared.
The learned counsel for the appellant has submitted certain judgments and has said that he has filed it via e-mail. However, he seeks some more time to procure and file certain other relevant judgments.
The learned Amicus Curiae has also submitted that she has also procured judgment and she will be filing the same and she would try to procure other relevant judgments.
Accordingly, as prayed for, put up this case on 22.10.2021.
(Ratnaker Bhengra, J.) S.B.