Sajjad Quarashi @ Husuru vs The State Of Jharkhand
2021 Latest Caselaw 1820 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Criminal Appellate Jurisdiction)

                         Cr. Appeal (DB) No. 632 of 2010

Sajjad Quarashi @ Husuru                                          ...     ... Appellant
                                       Versus
The State of Jharkhand                                        ...       .... Respondent
                                     with
                          Acquittal Appeal No. 12 of 2010

The State of Jharkhand                                          ...      .... Appellant
                              Versus
Gullu Alam @ Gulzar Alam and another                          ...       .... Respondents
                               with

                         Cr. Appeal (DB) No. 687 of 2010

Guddu Alam @ Irfan Alam @ Rangeela and another      ...                 .... Appellants
                                Versus
The State of Jharkhand                              ...                 .... Respondent
                                with
                       Cr. Revision No. 741 of 2010

Sakaldeep Gaur @ Raja Khatik                                    ...      .... Petitioner
                                 Versus
The State of Jharkhand and others                           ...       .... Respondents

                                        --------

(Through V.C.) CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s)/Petitioner(s): None For the State : None For the Informant : None

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nd Order No.22/Dated: 22 April, 2021 Reference may be made to the order dated 22.03.2021 which reads as under:

"On 08.03.2021 the following order was passed by this Court:

"On 25.02.2021 the following order was passed by this Court:

Matters were taken up at 10:30 AM. At that time the appellant in Criminal Appeal (DB) No. 632 of 2010 was not represented through his learned counsel.

We have taken up the matters again at 04:30 PM, however, no one appears for the appellant in Criminal Appeal (DB) No. 632 of 2010.

-2- Cr.Appeal (DB) No. 632 of 2010 with analogues cases

Mr. Vineet Kumar Vashistha, the learned APP, Mr. Ravi Prakash, the learned Spl.PP and Mrs. Vandana Bharti, the learned APP appear for the State.

Mr. Akhouri Awinash Kumar, the learned counsel appears for the informant.

An e-Mail has been received from the Chamber of Mrs. J. Mazumdar, the learned counsel for the appellant in Criminal Appeal (DB) No. 687 of 2010 seeking adjournment.

Post these matters on 08.03.2021 to be taken up as the first case, subject to part heard. It is made clear that on that day no adjournment shall be granted on whatsoever ground and if any of the learned counsel has any difficulty they shall make alternative arrangement."

Today also no one appears for the appellant in Cr. Appeal (DB) No. 632 of 2010.

In respect of Cr. Revision No.741 of 2010 an issue has arisen whether after death of the informant who is the revision petitioner before us and his legal heirs are not traceable or not being interested to prosecute Cr. Revision No.741 of 2010, what would be the fate of this criminal revision petition - whether it should continue with assistance of the learned counsel for the revision petitioner or with assistance of an Amicus.

Post these mattes on 22.03.2021 under the same heading. Since Sajjad Quarashi @ Husuru has remained unrepresented on the last two dates of hearing, the Jail Superintendent, Loknayak Jai Prakash Narayan, Central Jail, Hazaribagh shall ascertain from the appellant whether he intends to seek legal aid.

Let a copy of this order be transmitted to the Jail Superintendent, Loknayak Jai Prakash Narayan, Central Jail, Hazaribagh, forthwith."

Mrs. J.Mazumdar, the learned counsel appears for the appellants in Cr. Appeal (DB) No. 687 of 2010.

No one appears for the appellant in Cr. Appeal (DB) No. 632 of 2010.

A report from Jail Superintendent, Loknayak Jai Prakash Narayan, Central Jail, Hazaribagh has been received in the Registry.

The appellant has expressed a desire before the jail authority to seek legal aid.

In the above facts, Mrs. Vani Kumari, the learned counsel is appointed as Amicus to argue Cr. Appeal (DB) No. 632 of 2010 on behalf of the appellant.

Registry shall provide a complete set of paper-book to Mrs. Vani Kumari, the learned Amicus.

Let name of Mrs. Vani Kumari, the learned Amicus appear in the cause list.

Mr. Indrajit Sinha, the learned counsel who appears for the petitioner in Cr. Revision No. 741 of 2010 assisted by Mr. Akhouri Awinash Kumar, the learned counsel has filed written submissions accompanied by judgments of Hon'ble the Supreme Court on the issue indicated in the order dated 08.03.2021.

Taken on record.

Let a copy of this order be given to Mrs. Vani Kumari, the learned Amicus.

Post these matters on 22.04.2021 under the same heading."

Today no one appears on behalf of either side.

-3- Cr.Appeal (DB) No. 632 of 2010 with analogues cases

Post these matters under the same heading on 13.05.2021.

(Shree Chandrashekhar, J.)

Soumya/Nibha (Ratnaker Bhengra, J.)