Raghunath Thakur vs The State Of Jharkhand
2022 Latest Caselaw 308 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Acquittal Appeal No. 27 of 2016
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Raghunath Thakur ... ... Appellant Versus

1. The State of Jharkhand

2. Prashant Chandra Sen

3. Krishna Sen ... ... Respondents

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Appellant                  : none
              For the State                      : Mr. Jitendra Pandey, APP
              For the informant                  : Mr. P.K. Pathak, Advocate
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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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18/07.02.2022: Nobody appears on behalf of the appellant.

The case has been filed on 30.08.2016 which stood dismissed for non- compliance of the order dated 27.02.2018. Subsequently, it has been restored and the delay in filing appeal has been condoned. Still defects have not been removed and today also, nobody has appeared on behalf of the appellant.

This appeal has been filed against the judgment dated 21.04.2016 passed by learned Addl. Judicial Commissioner-X, Ranchi in Cr. Appeal No.75 of 2013, by which judgment dated 23.02.2013 passed by learned Addl. Chief Judicial Magistrate, Ranchi in C-II Case No.35 of 2004 has been set aside.

In view of the attitude of the counsel for the appellant, present appeal is hereby, dismissed.

Pending, I.A., if any, also stands dismissed.

(Rajesh Kumar, J.)

Ravi/-