Indradeo Thakur vs State Of Jharkhand & Anr
2023 Latest Caselaw 416 Jhar

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                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Acquittal Appeal (DB) No. 15 of 2017

            Indradeo Thakur                   ... ...      ...    Appellant
                                            Versus
            State of Jharkhand & Anr         .....   ...   ...    Respondents
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CORAM: HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Hemant Shikarwar, Advocate For the State : Ms. Priya Shreshta, Spl. P.P.

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Order No. 7/Dated 23 January, 2023 rd

The appeal has been listed under the heading for

"Orders (with defect)" on the basis of office report dated

15.03.2021 giving a note therein that defects have been

removed and further I.A. No. 9137 of 2017 has been filed under

Section 5 of the Limitation Act for condonation of delay in filing

the appeal; as also another Interlocutory Application being I.A.

No. 1546 of 2021 has been filed under Section 378 (4) of the

Code of Criminal Procedure, 1973 for grant of leave to file

appeal against the judgment of acquittal but before listing the

matter before the Bench no fresh note is given by the Office.

In view thereof, office is directed to explain as to why

the matter has been listed without fresh office note.

List this case on 06.02.2023 along with the explanation.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.)

Alankar/-