Suhas Godbole vs The State Of Jharkhand
2021 Latest Caselaw 1133 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                         Criminal Revision No.953 of 2013

              Suhas Godbole                            ...      ...     Petitioner
                                     Versus
              1. The State of Jharkhand
              2. Mrs. Anjali V. Gangrass             ......       Respondents
                                     ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

Through Video Conferencing

---

10/05.03.2021 On 04.03.2021, nobody had appeared on behalf of the petitioner.

2. Considering the fact that nobody is appearing on behalf of the petitioner today also, this Court is inclined to appoint Ms. Pooja Kumari as Amicus in this criminal revision to present the case on behalf of the petitioner.

3. Let the name of Ms. Pooja Kumari, learned Amicus be reflected in the cause list.

4. The Secretary, Jharkhand High Court Legal Services Committee shall reimburse the bill(s) of the learned Amicus on submission.

5. Fee for the learned Amicus shall be fixed on disposal of the instant application.

6. Learned counsel for the opposite party no.2 Mr. Manish Kumar, undertakes to provide the impugned judgments to Ms. Pooja Kumari at her following email address, which has been provided by Ms. Pooja Kumari, Advocate:

[email protected]

7. Let this case be listed on 12.03.2021 for 'Final Disposal'.

(Anubha Rawat Choudhary, J.) Saurav/