Sharmbhu Shankar Guru vs Unknown
2021 Latest Caselaw 1248 Jhar

Crimmal Revision Nn.476 of 2Hi6

Sharmbhu Shankar Guru . Petitioner

Versus

The State of Jharkhand , Cyypasite Party

(inhrough Vil}

CORAS HON BLE MR. JUSTICE SHRER CHANDRASHERHAR

For the Petinoner > Mr Ajay Kanmar Singh, Advocate Por OP Not > Mr Ant Prasad, Advocate

Cirder Na. O7/ Dated: 12" March, 2021

The petitioner is aggrieved of the judgment dated 21.01.2016 passed

by the Jearned Judicial Commissioner Ul, Ranchi in Criminal Appeal

No.lz8 of 2GL5S by which his conviction ard sentence dated 12.06.2015

massed by the learned Judicial a ees

18 Class. Ranchi in Comair

PRALRS

yes been confirmed. He has been ya ieiesy . ae TAR at hd be convicted under section 138 of egotiahic

Photo copy of the original recards has been received in the

e wore Poa

oY oot os ee

Mr Ant Prasad, the learned course! appears for C.P NowZ, Vide order dated 14.08.2018 the petitioner was granted bail subject te

™~

deposit of Rs.2 lakhs by him.

This matter is pending in the Court since 2010, however, the

RPRAR x

petitioner bas not comploted the pleadimes

The learned ecunsels for the partic

obtain RECs sary doeuments

<

from the Registry, iP required, and Ale short synupsis and list af dates before

the next date of hearing

AUER.

Past this matter on 16.04.2021 umder the heading "Final Disposal'.

Sidi (Shree Chandrashekha rd}

SAH