Kamlesh Kumar @ Mamlesh Kumar ... vs The State Of Jharkhand
2022 Latest Caselaw 4758 Jhar

              IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Criminal Appeal (S.J.) No.24 of 2012
                                         ----

Kamlesh Kumar @ Mamlesh Kumar Sharma & Ors.

.... .... Appellants Versus The State of Jharkhand .... .... Respondent

----

CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

----

         For the Appellants                   : None
         For the State                        : Mr. Tapas Roy, A.P.P.
                                         ----
                       th
         03/Dated: 28 November, 2022

1. It has been submitted that the arguing counsel has been engaged by the State and he is not in a position to argue this appeal.

2. In view of above submission, the State is directed to inform the appellants for participation in the present criminal appeal.

3. The office is also directed to inform the appellants through Secretary DLSA, East Singhbhum and submit a report to this Court.

4. Further, the office is directed to supply the photocopy of the pleading along with judgment of the learned court to the learned APP within a week.

5. Put up this case thereafter.

6. Let the name of Mr. Tapas Roy, learned APP be appeared in the cause list.

(Rajesh Kumar, J.)

Amar/-