Hemal Vora vs The State Of Jharkhand And Anr
2021 Latest Caselaw 3998 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                             Cr. Revision No. 525 of 2010

                     Hemal Vora                              ...     ...    Petitioner
                                         Versus
                     The State of Jharkhand and Anr. ...         ...        Opp. Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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10/25.10.2021

1. Heard Mr. A. K. Kashyap, learned senior counsel appearing on behalf of the petitioner along with Mr. Kalyan Banerjee.

2. Heard Mr. Shishir Suman, learned counsel appearing on behalf of opposite party No.-2.

3. Learned counsel for the opposite party No.-2 has submitted that the petitioner has expired. He prays for time to file an appropriate affidavit for substitution of opposite party No.-2 by his legal representative, as the matter relates to bouncing of cheque.

4. However, the learned counsel for the petitioner has submitted that the sole point involved in the present case is that the complaint itself was pre-matured and for this, he has relied upon a judgment passed by this Court in Cr. Revision No. 223/2012 decided on 20.07.2021.

5. Post this case on 02.11.2021.

(Anubha Rawat Choudhary, J.) Mukul