Mr. Rajni Singh vs Unknown
2022 Latest Caselaw 5011 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Cr. Revision No.1134 of 2008
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Mr. Rajni Singh, Amicus. For the Opp. Party-Sate : Mr. J. Pandey, APP

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7/09.12.2022 Ms. Rajni Singh, learned Amicus assailed the impugned judgment on the ground that the FIR has not been exhibited thereby contents of the FIR has not been proved. Even the I.O has not been examined in this case and due to non-examination of the I.O it is not clear that due to technical fault in the Tempo or due to negligent driving of the driver, accident took place. She submitted a convenient notes of argument in support of her contention.

In view of the above, learned APP seeks adjournment.

Put up this case on 5.1.2023 under the heading "For Final Disposal".

(Deepak Roshan, J.) Fahim/-