Ashwini Kumar Singh vs The State Of Jharkhand
2021 Latest Caselaw 2165 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Criminal Revision No. 412 of 2020
                                       ....

            Ashwini Kumar Singh                               ....    Petitioner
                                       Versus
            The State of Jharkhand                            .... Opposite Party
                                       ....
            CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

            For the Petitioner              : Mr. Sanjay Kumar, Adv.
                                              Mr. Rajiv Lochan, Adv.
            For the State                   : Mr. Ravi Prakash, Spl.P.P.
            For the NCB                     : JC to ASGI
                                            ....

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

....

07/01.07.2021 From perusal of the report dated 12.01.2021 of Principal District & Sessions Judge-cum-Special Judge, Lohardaga, it appears that Section 63 of the N.D.P.S. Act, 1985 has not been taken care of while sending the report.

The concerned district judge is directed to submit afresh report considering Sections 60, 61, 62 and 63 of the N.D.P.S. Act, 1985.

The report must be reached to this Court within two weeks. It has also been noted that in the impugned order, the name of the Sessions Judge is not clear. As per the criminal court Rules of High Court of Jharkhand (Rule 8, 13 & 14), the name and designation of the Judge should be clear and if a court is acting as a Special Court, it should be reflected in the judgment.

(Rajesh Kumar, J.) Shahid/