Rajesh Mohanty vs The State Of Jharkhand
2022 Latest Caselaw 4836 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Criminal Appeal (S.J.) No.617 of 2011
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Rajesh Mohanty .... .... Appellant Versus The State of Jharkhand .... .... Respondent

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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         For the Appellant                     : None
         For the State                         : Mr. Manoj Kr. Mishra, A.P.P.
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                       st
         03/Dated: 01 December, 2022

1. Nobody appears on behalf of the appellant.

2. The State is directed to inform the appellant for participation in the present criminal appeal through the concerned police station.

3. The office is also directed to inform the appellant through the Secretary DLSA, Seraikella-Kharsawan and submit a report to this Court.

4. Further, the office is directed to supply the photocopy of the pleading along with judgment of the lower court to the learned APP within a week.

5. Put up this case after three weeks.

(Rajesh Kumar, J.)

Amar/-