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Md. Mausham Ansari @ Md. Mosam ... vs State Of Jharkhand
2022 Latest Caselaw 1858 Jhar

Citation : 2022 Latest Caselaw 1858 Jhar
Judgement Date : 6 May, 2022

Jharkhand High Court
Md. Mausham Ansari @ Md. Mosam ... vs State Of Jharkhand on 6 May, 2022
             IN THE HIGH COURT OF JHARKHAND AT RANCHI

                           Cr. M. P. No. 1026 of 2022

            1. Md. Mausham Ansari @ Md. Mosam Ansari, aged about 39 years,
               Son of Tajuddin Ansari @ Sahjee Ansari, resident of Village
               Laludih, P.O. & P.S. Hariharpur (Gomoh), District Dhanbad
            2. Akhtar Ansari @ Churka, aged about 40 years, son of late Ulfat
               Ansari, resident of Village Laludih, P.O. & P.S. Hariharpur
               (Gomoh), District Dhanbad             ...      ...      Petitioners
                                    Versus
               State of Jharkhand                ...      ...          Opp. Party
                                    ---

CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

---

Through: Video Conferencing 04/06.05.2022

1. Learned counsel for the petitioners Ms. Jasvindar Mazumdar is present.

2. Learned counsel for the opposite party-State Ms. Vandana Bharti is also present.

3. Learned counsel for the petitioners submits that this petition has been filed for extension of time of deposit as stipulated in Criminal Revision No. 183/2012. She submits that Criminal Revision No. 183/2012 was argued by learned Amicus who was appointed by this Court and the petitioners had no knowledge about the judgment passed by this Court.

4. Learned counsel for the opposite party-State has no serious objection to the prayer made for extension of time.

5. After hearing the learned counsel for the parties and considering the aforesaid submission, time period for deposit of fine amount as mentioned in order dated 19.07.2021 passed in Criminal Revision No. 183/2012 is hereby extended till 16.08.2022. In case of non-deposit of fine amount, the consequences which has been mentioned in the aforesaid order dated 19.07.2021 passed in Criminal Revision No. 183/2012 shall follow.

6. Let this order be communicated to the learned court below through 'e-mail/FAX'.

(Anubha Rawat Choudhary, J.) Mukul

 
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