Prayag Sao Son Of Late Sobran Sao vs The State Of Jharkhand
2021 Latest Caselaw 4975 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          Cr. Revision No. 672 of 2003

           1.   Prayag Sao Son of Late Sobran Sao.
           2.   Renu Devi wife of Mahendra Kumar Soni.
           3.   Sabitri Devi wife of Prayag Sao
           4.   Umesh Soni Son of Prayag Sao.
                All are residence of village- Jharpo, Policestation- Ichak, P.O.
                Jharpo, District Hazaribag.            ...      ...      Petitioners
                                       Versus
                The State of Jharkhand            ...       ...          Opp. Party

                                     With
                          Cr. Revision No. 768 of 2003

              Mahendra Soni Son of Prayag Sao, residence of village- Jharpo,
              Police Station-Ichak, District-Hazaribag.
                                                        ...  ...    Petitioner
                                    Versus
              The State of Jharkhand              ...      ...      Opp. Party
                                    ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through: Video Conferencing 03/22.12.2021

1. Mr. Jyoti Prasad Sinha, Advocate, appears on behalf of the petitioners in both the cases.

2. Mr. Md. Hatim, Advocate, appears on behalf of the opposite party-State in both the cases.

3. The present criminal revision application is directed against the judgment dated 23.05.2003 passed in Cr. Appeal No. 53/1999 arising out of complaint case No. 474/93 corresponding to G.R. Case No. 289/94.

4. Learned counsel for the petitioners submits that a report may be called for regarding the whereabouts of the petitioners as he does not have any up to date instructions from his clients.

5. Office is directed to issue notice to the petitioners in both the cases through officer-in-charge of the concerned police station, so that they may take appropriate steps for final disposal of the present cases.

6. Learned counsel for the opposite party-State is directed to seek instruction and file appropriate affidavit of the officer-in-charge of the concerned police station or any person authorized by him regarding service of notice upon the petitioners. The affidavit should be filed latest by 13.01.2022.

7. Post these cases on 17.01.2022 under the heading for 'final disposal'.

Mukul                                       (Anubha Rawat Choudhary, J.)