Rajesh Kumar Mahto vs The State Of Jharkhand
2023 Latest Caselaw 1032 Jhar

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Revision No. 971 of 2010
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Rajesh Kumar Mahto ..... Petitioner Versus The State of Jharkhand. ..... Opposite Party

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CORAM: HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner : Mr. Atanu Banerjee, Advocate For the State : Mr. J.Pandey, APP

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06/Dated: 1st March, 2023 Pursuant to the notice intimating date of hearing, a

report has been received indicating therein that the

petitioner is not residing at his home from last 10 years and

his whereabouts is also not known to the family members

also.

2. Having regard to the facts of the case and the fair

submission of learned counsel for the petitioner that he is

also having the same instruction from the family members

of the petitioner and also in view of the aforesaid report, the

instant application is disposed of at this stage without any

interference with the impugned judgment.

(Deepak Roshan, J.) Amardeep/