Jharkhand High Court
Hasib Ansari vs State Of Jharkhand on 9 March, 2021
1
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 988 of 2013
With
I.A. No. 521 of 2021
Hasib Ansari ... ... Petitioner
Versus
State of Jharkhand ... ... Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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Through: Video Conferencing
09/09.03.2021 I.A. No. 521 of 2021 in Cr. Revision No. 988 of 2013
1. Learned counsel for the petitioner Mr. Asghar submits
that an interlocutory application being I.A. No. 521/2021 has
been filed for seeking adjournment in the present case and a
prayer has been made that the case may be taken up when the
situation normalizes and the court starts functioning in physical
mode and it is also stated that voluminous hearing is required
in the present case.
2. This Court finds that so far as revision petition is
concerned, the scope of interference is generally very limited
and a number of revision petitions are being disposed of
through virtual mode without any hindrance.
3. This Court finds that the liberty was already granted by
this Court on 24.11.2020 for the parties to file their written
submissions and judgments relied upon by them and the matter
was directed to be posted on 08.12.2020 and on that date, the
learned counsel for the petitioner had also submitted that he
will not seek any adjournment on the next date. Thereafter the
matter was taken up on 19.01.2021, wherein it was submitted
that Mr. Krishna Murari, Advocate has been engaged to argue
the present case and it was submitted by the learned counsel for
the petitioner that the matter be posted on 02.02.2021 by way of
last indulgence and on that day, if the senior counsel is not
available to argue the case, he will argue the case himself.
Accordingly, the matter was adjourned by way of last
indulgence and thereafter the aforesaid interlocutory
application has been filed.
4. This Court has gone through the impugned judgments
passed by the learned courts below and is of the view that the
matter can be taken up through virtual mode as well. However,
during the course of hearing, if any hindrance is felt, then
appropriate order can certainly be passed for hearing through
physical mode. Accordingly, I.A. No. 521/2021 is hereby
rejected.
Cr. Revision No. 988 of 2013
5. Learned counsel for the petitioner Mr. Asghar submits
that he has not been able to engage the Senior Advocate
although adjournment was sought on the ground of Senior
Advocate on 19.01.2021. He submits that the matter may be
posted after Holi, so that he may make necessary arrangement
to assist this Court.
6. Considering the submissions made, the matter is
adjourned and is directed to be posted on 09.04.2021.
7. However, the learned counsel for the petitioner has not
yet filed the written submissions and judgments, which he may
do so in the meantime.
8. There is no impediment in inspecting the records. The
parties may inspect the lower court records, if required , upon
filing inspection slip. Office is directed to make the records
available for inspection.
(Anubha Rawat Choudhary, J.)
Mukul
