Jharkhand High Court
Sajjad Quarashi @ Husuru vs The State Of Jharkhand on 21 September, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
(Criminal Appellate Jurisdiction)
Cr. Appeal (DB) No. 632 of 2010
Sajjad Quarashi @ Husuru ... ... Appellant
Versus
The State of Jharkhand ... .... Respondent
with
Acquittal Appeal No. 12 of 2010
The State of Jharkhand ... .... Appellant
Versus
Gullu Alam @ Gulzar Alam and another ... .... Respondents
with
Cr. Appeal (DB) No. 687 of 2010
Guddu Alam @ Irfan Alam @ Rangeela and another ... .... Appellants
Versus
The State of Jharkhand ... .... Respondent
with
Cr. Revision No. 741 of 2010
Sakaldeep Gaur @ Raja Khatik ... .... Petitioner
Versus
The State of Jharkhand and others ... .... Respondents
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(Through V.C.)
CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
HON'BLE MR. JUSTICE RATNAKER BHENGRA
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For the Appellant(s)/Petitioner(s): Mrs. J. Mazumdar, Advocate
Ms. Vani Kumari, Amicus
For the State : Mrs. Vandana Bharti, APP;
Mr. Vineet Kumar Vashistha, APP
For the Informant/Petitioner : Mr. Akhouri Awinash Kumar, Advocate
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st
Order No. /Dated: 21 September, 2021
Eight persons were named accused in Chirkunda (Galpharbari)
PS Case No. 195 of 2009. It is stated that Guddu Alam @ Irfan alam @
Rangeela, Gullu Alam @ Gulzar Alam, Sajjad Quarashi @ Husuru and Sonu
Ansari @ Sagar Ansari faced the trial in Sessions Trial No. 04 of 2010 and
by judgment dated 30.04.2010 Gullu Alam is acquitted, while other three
accused are convicted.
Mrs. Vandana Bharti, the learned APP states that three more
accused were put on trial in different sessions cases and they were acquitted.
We are informed that one accused could not be nabbed and he remained
-2- Cr. Appeal (DB) No. 632 of 2010 & analogous cases
absconding. We further find that there is no information available with the
learned counsels appearing for the parties as regards Pankaj Kumar Singh.
Mr. Vineet Kumar Vashistha, the learned APP states that
Acquittal Appeal No. 12 of 2010 has been filed by the State against acquittal
of Gullu Alam @ Gulzar Alam. The acquitted accused was represented
through Mr. Sanjay Prasad, the learned counsel. However, since last several
dates Mr. Sanjay Prasad, the learned counsel is not appearing in the Court
whenever the matter was listed for hearing.
We are also of the opinion that it would be proper if the
Acquittal Appeal(s), if any, filed by the State against three other accused are
heard along with Acquittal Appeal No. 12 of 2010 and, therefore, Mr. Vineet
Kumar Vashistha, the learned APP is directed to ascertain and appraise the
Court as regards pendency of Acquittal Appeal(s), if any, filed by the State.
It appears from the proceeding dated 18.02.2011 in Acquittal
Appeal No.12 of 2010 that Gullu Alam @ Gulzar Alam against whom
bailable warrant of arrest was issued was produced in the Court.
Accordingly, officer-in-charge of the concerned police station
shall intimate Gullu Alam @ Gulzar Alam about the next date of hearing of
Acquittal Appeal No. 12 of 2010.
Mr. Vineet Kumar Vashistha, the learned APP shall file an
affidavit through the officer-in-charge of the concerned police station as
regards service of notice upon Gullu Alam @ Gulzar Alam and pendency of
Acquittal Appeal(s), if any.
Post these matters under the heading "For Orders" on
20.10.2021.
(Shree Chandrashekhar, J.)
Nibha/Madhav (Ratnaker Bhengra, J.)
