Suryadeo Rajwar @ Suryadeo Ram ... vs The State Of Jharkhand
2022 Latest Caselaw 2674 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Revision No. 733 of 2020
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Suryadeo Rajwar @ Suryadeo Ram Rajwar ...... Petitioner Versus The State of Jharkhand ...... Opp. Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Gopal K. Sinha, Advocate For the State : Mr. Saket Kumar, A.P.P.

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09/14.07.2022 Heard learned counsel for the petitioner and learned counsel for the State.

Lower Court Records have already been received. As per the FIR, son of the informant has died due to rash and negligent driving of tractor in question.

It is not clear from the judgment that as to whether any compensation has been received by the family of the deceased or not ?

Under the circumstances, let a report be called for from the learned Principal District and Sessions Judge, Garhwa and also from the Secretary, District Legal Services Authority, Garhwa as to whether any case for grant of compensation has been filed on behalf of the petitioner or his family members or not ? and if not, then proper steps may be taken in this regard.

Put up this case on 22.07.2022.

Let a copy of this order be communicated through FAX to the learned Court below.

(Sanjay Prasad, J.) Kamlesh/