Jharkhand High Court
Surojeet Mallick vs The State Of Jharkhand on 22 November, 2022
Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No.720 of 2017
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Surojeet Mallick ... Petitioner
-Versus-
1. The State of Jharkhand
2. Smt. Bhaswati Mallick ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD
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For the Petitioner : Mr. Krishanu Ray, Advocate
For the State : A.P.P.
For the O.P No.2 : Mr. Akhouri Avinash, Adv.
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Order No.05 Dated 22nd November, 2022
Learned counsel for the parties have jointly submitted that the case is likely to be compromised between both the sides.
Accordingly, put up this case on 12.12.2022. In the meantime, learned counsel for the parties may file a Joint Compromise Petition.
(Sanjay Prasad, J.) Raja/-