Murari Bhagat vs The State Of Jharkhand
2021 Latest Caselaw 2964 Jhar

Citation : 2021 Latest Caselaw 2964 Jhar
Judgement Date : 17 August, 2021

Jharkhand High Court

Murari Bhagat vs The State Of Jharkhand on 17 August, 2021

             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           Cr. Revision No. 181 of 2012

             Murari Bhagat        ...    ...     ...     Petitioner
                                  Versus
            The State of Jharkhand           ...     ...     Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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            For the Petitioner         : None
            For the Opp. Party         : Mr. Ravi Prakash, A.P.P.

                           Through Video Conferencing


10/17.08.2021

1. Nobody appears on behalf of the petitioner.

2. On the earlier occasion also, nobody had appeared on behalf of the petitioner.

3. Learned counsel for the State Mr. Ravi Prakash is present. He submits that the matter relates to rash and negligent driving and the petitioner has been convicted for the offence under Sections 279 and 337 of the Indian Penal Code and the maximum sentence given to the petitioner is for a period of three months rigorous imprisonment.

4. Considering the fact that nobody is appearing on behalf of the petitioner on repeated dates, this court finds it proper to appoint Mr. Randhir Kumar, Advocate, as Amicus curiae in the present case to assist this court for final disposal of the case.

5. Office is directed to provide a copy of the present revision petition along with enclosures, as well as the trial court's judgment, whose certified copy has been furnished by the petitioner with presentation form, to the learned Amicus.

6. The matter is directed to be posted for 'Final Disposal' on 24.08.2021.

7. Office is directed to print the name of Mr. Randhir Kumar as Amicus in the cause list from the side of the petitioner.

8. The Secretary, Jharkhand High Court Legal Services Authority shall reimburse the bill(s) of the learned Amicus on submission. Fee for the learned Amicus shall be fixed on disposal of the instant application.

(Anubha Rawat Choudhary, J.) Binit/