Indrakant Jha vs The State Of Jharkhand & Anr
2022 Latest Caselaw 289 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr. Rev. No. 526 of 2021
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          Indrakant Jha                                         ...      ...     Petitioner
                                          Versus
          The State of Jharkhand & Anr.                         ...      ...     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Arun Kumar, Adv.

           For the State                     : Mr. M.K. Mishra, A.P.P.
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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03/04.02.2022: The petitioner has been convicted under Section 138 of the N.I. Act vide judgment dated 27.02.2020 passed in C.P. Case No.1790 of 2011 (T.R. No.765 of 2020. On the same day, the petitioner was granted provisional bail for a period of one month for preferring an appeal, but it appears that Criminal Appeal has been preferred on 03.08.2020 i.e. after delay of 487 days. A petition has been filed for condoning the delay, which has been rejected by the impugned order dated 04.08.2021 passed in Cr. Appeal No.23 of 2021.

Against the order dated 04.08.2021, present criminal revision has been filed on 18.09.2021.

Vide order dated 07.10.2021, notice has been issued to Opp. Party No.2, but till date no requisite has been filed by the revisionist.

Thus, it appears that the revisionist has adopted delaying tactics. Taking lenient view of the matter, one week's further time is granted for filing requisite, as order dated 07.10.2021, subject to payment of Rs.500/- to the Advocate's Clerks Association, Jharkhand High Court, Ranchi.

(Rajesh Kumar, J.)

Ravi/-