PRAMOD RAM @ PARMOD RAM Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) From perusal of status report, it appears that the argument of defence has already been heard by the court below. Thus, it appears that the case is likely to be concluded in a short span of time. However, Sri S.K. Murari, learned counsel for the petitioner submits that on 4th of December, 2010 prosecution has filed an application for adducing further evidence. On that application some order is likely to be passed in the month of January, 2011.

(2.) Let a supplementary affidavit be filed by the petitioner after passing of the order in the application filed by the prosecution in the court below. Put up this case thereafter.