Braj Kishore Pandit vs The State Of Jharkhand
2023 Latest Caselaw 3148 Jhar

 IN THE HIGH COURT OF JHARKHAND AT RANCHI
          Cr. Revision No. 1114 of 2022
Braj Kishore Pandit.                 .... .... Petitioner
                     Versus
1. The State of Jharkhand.
2. Parshuram Pandit.                 .... .... Opp. Parties
                     --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

--------

For the Petitioners : Mr. Ankit Kumar, Advocate. For the State : Mr. Tarun Kumar, A.P.P.

--------

Order No. 05/dated 24.08.2023

Learned Counsel for the petitioner is directed to implead

the the informant as O.P.No.2 in course of the day.

2. This Cr. Revision is preferred against the order dated

29.08.2022 passed by I/C Additional Sessions Judge-IV,

Deoghar wherein the release application for the gun of the

petitioner has been rejected after acquittal of the petitioner in

S.T.No.135 of 2018.

3. From the perusal of this Cr. Revision, it is found that the

petitioner has nowhere mentioned in this Cr. Revision that

against the impugned order of acquittal any appeal was not

preferred. The release application for the gun is also made

Annexure No. 2 of this petition. In the release application also

the petitioner has nowhere mentioned that against the

Judgment of acquittal no appeal was preferred either on behalf

of the State or on behalf of the informant/victim.

4. The O.P.No.1 is directed to ensure the service of notice to

O.P.No.2 through the Police Station concerned and to file

affidavit to this effect on or before the date fixed.

5. List on 05.10.2023.

(Subhash Chand, J.) P.K.S.