Citation : 2021 Latest Caselaw 4850 Jhar
Judgement Date : 15 December, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 784 of 2003
Md. Amuruddin Ansari ... ... Petitioner
Versus
The State of Jharkhand ... ... Opposite Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : None
For the State : Mr. Abhay Kr. Tiwari, A.P.P
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Through Video Conferencing
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04/15.12.2021 This criminal revision application has been filed against the
judgment and order passed by the learned court of Additional District & Sessions Judge, XII at Dhanbad in Cr. Appeal No.72 of 2000, whereby the appeal filed against the Judgement of conviction and Order of sentence dated 06.06.2000, passed by learned Judicial Magistrate (Railway) Dhanbad, in R.P. Case No.152 of 1994 / Trial. No.1100/2000 has been affirmed.
2. Nobody appears on behalf of the petitioner.
3. Learned counsel for the State submits that he does not have a copy of the brief.
4. Office is directed to provide a soft copy of the brief to the learned counsel for the State.
5. This Court finds that a report has been received pursuant to order dated 04.10.2018 that the petitioner is alive.
6. Since nobody is appearing from the side of the petitioner today, office is directed to issue notice to the petitioner through the concerned police station so that he may take steps for final disposal of the present case.
7. Learned counsel for the State is directed to file an affidavit in the present case of the concerned officer or duly authorized officer in charge of the concerned police station regarding service of notice upon the petitioner as well as also to indicate up to date criminal antecedent of the petitioner latest by 6th January, 2022.
8. Post this case on 12th January, 2022.
Saurav (Anubha Rawat Choudhary, J.)
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