Nunu Babu @ Nandlal Sah @ Nunu Singh vs The State Of Jharkhand
2021 Latest Caselaw 4993 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Cr. Revision No. 869 of 2003

           1.
           Nunu Babu @ Nandlal Sah @ Nunu Singh, Son of Late Yugal Sah
           2.
           Dwarika Sah @ Dwarika Singh
           3.
           Manjho @ Mohan Sah @ Manjho Singh
           4.
           Babu Mani Sah @ Babu Mani Singh
           5.
           Khublal Sah @ Khublal Singh
           All sons of Late Bahadur Sah.
        6. Ganesh Sah @ Ganesh Singh son of Jatal Sah
        7. Jatal Sah @ Jatal Singh son of Late Jhakur Prasad Sah,
           All residents of village Hariadih, P.S. Barwadda, Dist. Dhanbad
                                                      ...    ...       Petitioners
                                   Versus
        1. The State of Jharkhand
        2. Baijnath Singh son of Janak Singh, resident of village-Hariadih,
           P.S. Barwadda, District Dhanbad. ...           ...        Opp. Parties
                                   ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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Through: Video Conferencing

03/22.12.2021

1. Nobody appears on behalf of either sides.

2. The present revision application is directed against the order and judgment dated 05.08.2003 passed in Cr. Appeal No. 13/1996 arising out of Barwadda P.S. Case No. 47/92 corresponding to G.R. Case No. 512/92 (T.R. No. 217/96).

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

4. 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 after due service of notice upon the petitioner. The affidavit should be filed latest by 13.01.2022.

5. Let a copy of this order be communicated to the office of learned Advocate General for compliance.

6. Post this case on 17.01.2022 under the heading for 'final disposal'.

(Anubha Rawat Choudhary, J.) Mukul