Sajal Das vs The State Of Jharkhand
2022 Latest Caselaw 3139 Jhar

                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Appeal (SJ) No.772 of 2007
            Sajal Das                                         ..... Appellants
                                     With
                               Cr. Appeal (SJ) No.771 of 2007
            Nibaran Das                                       ..... Appellant
                                     Versus
            The State of Jharkhand                            ....    Respondent

                  CORAM:         HON'BLE MR. JUSTICE NAVNEET KUMAR

            For the Appellants              :      None
            For the State                   :      Mr. V.S. Sahay, APP
                                                   Mr. Tapas Roy, Advocate
                                      -----

8/10.08.2022 No one appears on behalf of the appellants in either of the appeals.

Learned APPs for the State are present. Let their names be appeared in the daily cause list.

Let a copy of memo of appeals and other required documents be handed over to the learned APPs for the State to effectively assist this Court.

These appeals are listed after a long time and arising out of the same judgment of conviction and order of sentence and therefore let fresh notices be issued to the appellants of both the appeals through the concerned police station to ascertain their whereabouts, existence and appearance of the appellants before this Court through their counsel on 17.02.2023 which are running in the daily cause list and which are related to the Court of learned 2nd Additional Sessions Judge, Jamtara.

Learned Principal District & Sessions Judge, Jamtara is directed to ensure that the report of the effective service of notice is received to this Court before 17.02.2023.

Learned APPs are also directed to contact with the concerned police station to ascertain the whereabouts, existence and appearance of the appellants in this case at their own level and to submit the report before this Court positively before 17.02.2023.

Let this case be listed on 17.02.2023.

(Navneet Kumar, J.) R.Kumar