Deepak Gope vs The State Of Jharkhand
2023 Latest Caselaw 534 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Appeal (SJ) No. 651 of 2011
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Deepak Gope                                         ...      ...   Appellant
                           Versus
The State of Jharkhand                          ...    ...           Respondent
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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mrs. Sunita Kumari, Advocate For the State : Mr. Sanjay Kumar Srivastav, Addl. P.P.

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st Order No. 05: Dated: 01 February, 2023 Heard, learned counsel appearing on behalf of the appellant and learned Addl.P.P. appearing on behalf of the State.

The case is listed after a long period of time. Let a fresh summon be issued to the appellant through the concerned police station to ascertain whereabouts, existence and appearance of the appellant before this Court through his counsel on 01st May 2023 in this appeal, which is running in the daily cause-list before this Court and which is related to the judgment of conviction from the court of learned AddI. Sessions Judge (FTC V), Singhbhum West at Chaibasa vide S.T. No.146 of 2009.

The learned Principal District & Sessions Judge, West Singhbhum at Chaibasa is directed to ensure that the report of effective service of summon is furnished to this Court before 01 st May 2023.

Put up this case on 01.05.2023.

Office is directed to reflect the name of learned counsel, Mr. Sanjay Kumar Srivastav in the column of A.P.P. of the cause-list.

The Addl. P.P. is also directed to take steps at his own level through concerned police station to ascertain whereabouts/ existence of the appellant and submit a report to that effect before next date.

(Navneet Kumar, J.) R.S./-