Ms. Apurwa Pathak vs Unknown
2023 Latest Caselaw 745 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Cr. Revision No. 967 of 2006
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Ms. Apurwa Pathak, Amicus For the Opposite Party-State :None

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07/10.02.2023 Learned Amicus submits that no ingredients of Section 47(a) of Bihar Excise Act is fulfilled in the instant case and the seized articles were also not produced before the court. She further relied upon the judgment passed in the case of Jitendra and Anr. Vs. The State of Madhya Pradesh reported in (2004) SCC Criminal, 2028. She further contended that the conviction has not been proved beyond all reasonable doubts. On this point she has relied upon the judgment passed in the case of Sudarsansethi Vs. the State of Orissa reported in 2010, SCC Online Ori

581. No one is present to defend the case. Forced with this situation, put up this case on 24.02.2023.

(Deepak Roshan, J.) Fahim/-