Navin Kumar Sahay vs State Of Jharkhand And Another
2021 Latest Caselaw 1807 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           Cr. Revision No. 372 of 2012

             Navin Kumar Sahay                 ...     ...     ...     Petitioner
                                  Versus
            State of Jharkhand and another ...        ...   Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Ritesh Kumar, Advocate For the Opp. Party : Mr. J. N. Upadhyay, Advocate

Through Video Conferencing

12/17.04.2021

1. Learned counsel appearing on behalf of the petitioner Mr. Ritesh Kumar submits that this case has to be argued by learned Senior counsel Mr. Rajeeva Sharma who is unable to appear today, as he has gone out for vaccination.

2. Learned counsel for the opposite party No. 2 Mr. J. N. Upadhyay, has appeared and has placed the impugned judgment passed by the learned court below.

3. During the course of argument, it is not in dispute that the accused had issued cheque from his personal account. Learned counsel has submitted that he wants to examine the point of law involved in this case and he also seeks adjournment.

4. With the consent of learned counsel for the parties, the matter is adjourned and is directed to be posted on 22.04.2021 under the same heading to be taken up as a first case.

(Anubha Rawat Choudhary, J.) Binit/