Alima Khatoon vs The State Of Jharkhand
2021 Latest Caselaw 4861 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Rev. No. 757 of 2012

                 Alima Khatoon, D/o Binu Shekh, Resident of Village & P.O.-
                 Chengadanga, P.S.- Pakur (M), District- Pakur
                                                  ...      ...     Petitioner
                                        Versus
                 1. The State of Jharkhand
                 2. Khabirul Shekh           ...       ...       Opposite Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : None For Opp. Party- State : Mr. Santosh Kr. Shukla, Advocate For the O.P. No. 2 : Mr. Ankur Anand, Advocate Through Video Conferencing

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08/15.12.2021 Nobody appears on behalf of the petitioner.

2. This criminal revision is directed against the judgment dated 03.08.2012 passed by the learned Additional Sessions Judge-1, Pakur in Criminal Appeal No. 66/2011 whereby he has allowed the appeal by setting aside the judgement of conviction and order of detention passed by learned Juvenile Justice Board, Pakur in P.C.R. Case No. 07 of 2009/T.R. Case No. 19 of 2011.

3. Learned counsel for the State Mr. Santosh Kumar Shukla submits that he does not have a copy of the brief.

4. Office is directed to provide a soft copy of the brief along with its enclosures to the learned counsel appearing on behalf of the opposite party- State.

5. Office is also directed to issue notice to the petitioner through the concerned police station so that she may take steps for final disposal of the present case. The affidavit regarding service of notice upon the petitioner should be filed by the officer in-charge of the concerned police station or any person authorized by him latest by 06.01.2022.

6. Post this case on 13.01.2022 under the heading "For Final Disposal".

(Anubha Rawat Choudhary, J.) Pankaj