Surjeet Singh & Ors vs The State Of Jharkhand
2021 Latest Caselaw 4012 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Appeal (SJ) No. 1652 of 2003
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Surjeet Singh & Ors. ... ... Appellants Versus The State of Jharkhand ... ... Respondent With Cr. Revision No. 120 of 2004

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Satnam Singh @ Raju ... ... Petitioner Versus The State of Jharkhand & Ors. ... ... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellants : Mr. Bijay Kumar Sinha, Advocate (Cr. Appeal (SJ) No. 1652 of 2003)

For the petitioner : None (Cr. Rev. No. 120 of 2004) For the opposite parties : None (Cr. Rev. No. 120 of 2004) (for the Opp. Party nos. 2, 3 & 5 to 13)

For the State : Mr. Saket Kumar, A.P.P.

(in both the cases)

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Order No. 04: Dated: 26th October, 2021 Mr. Bijay Kumar Sinha, learned counsel appearing on behalf of the appellant in Cr. Appeal (SJ) No. 1652 of 2003.

Nobody has appeared on behalf of the petitioner in Cr. Revision No. 120 of 2004 and also on behalf of the Opposite Parties Nos. 2, 3 & 5 to 13 in Cr. Revision No. 120 of 2004.

Mr. Saket Kumar, learned A.P.P. has appeared in both the cases on behalf of the State.

Let a copy of memo of appeal and other required documents of criminal appeal and criminal revision be handed over to the learned A.P.P. to assist the court effectively.

From the previous order it appears that the said criminal appeal and the criminal revision are arising out of the same judgment and, therefore, both the cases are being heard together.

Since the matter has been listed after a long period of time, therefore, let notice be issued to the appellants of Criminal Appeal (SJ) No. 1652 of 2003 and to the petitioner in Cr. Revision No. 120 of 2004 and Opposite Parties Nos. 2, 3 & 5 to 13 in Cr. Revision No. 120 of 2004 through the concerned police station to ascertain their whereabouts and existence for their appearance in these cases which are related to the court of Additional District & Sessions Judge, F.T.C.-VIII, Jamshedpur and the learned Principal District & Sessions Judge, Jamshedpur is directed to ensure that the report of the effective service of notice of the appellants of Cr. Appeal (SJ) No. 1652 of 2003 as well as the petitioner in Cr. Revision No. 120 of 2004 and the opposite parties nos. 2, 3 & 5 to 13 in Cr. Revision No. 120 of 2004 be furnished to this Court before 17.12.2021.

List these cases on 17.12.2021.

(Navneet Kumar, J.) MM