Banaras Sah @ Banaras Saha vs State Of Jharkhand
2021 Latest Caselaw 3254 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI

                       Criminal Revision No.320 of 2012

              Banaras Sah @ Banaras Saha                    ...      ...     Petitioner
                                     Versus
              State of Jharkhand                  ......        Opposite Party
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Nilesh Kumar, Adv. For the State : Mr. Bishambhar Shastri, Adv.

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Through Video Conferencing

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06/03.09.2021 This cases arises out of the judgment dated 22.02.2003 passed by learned Judicial Magistrate 1st Class, Ranchi in G.R. No.3389 of 1985/ T.R. No.02/2003.

2. During the course of arguments, learned counsel for the petitioner Mr. Nilesh Kumar, has submitted that the petitioner was convicted vide judgment dated 22.02.2003 and he was a government servant, but appeal being Criminal Appeal No.27 of 2003 was decided by the court of learned District and Sessions Judge XIII, Ranchi on 03.03.2012, although, in the first page of the appellate court's judgment, it has been recorded as 03.01.2012. The learned counsel submits that the correct date of the judgment is 03.03.2012. Learned counsel has submitted that the case was instituted in the year 1985 and the petitioner is government servant and he has suffered rigors of criminal case for 36 years.

3. From the records of this case, it is not clear as to why the matter remained pending before the appellate court right from the year 2003 till 03.03.2012.

4. Accordingly, to consider the sentence of the petitioner, office is directed to call for the order-sheet/records of the Criminal Appeal No.27 of 2003 whose details have been mentioned above.

5. Put up this case on 24.09.2021.

6. Let this order be communicated to the learned court below through E-mail/FAX.

(Anubha Rawat Choudhary, J.) Saurav/