Ivaturi Ramakrishna Rao vs The State Of Jharkhand Through ...
2023 Latest Caselaw 1884 Jhar

IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 689 of 2006
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Ivaturi Ramakrishna Rao ...... .... Petitioner Versus The State of Jharkhand through C.B.I. ..... .... Opp. Party

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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH

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For the Petitioner : Mr. Sumeet Gadodia, Advocate For the State : Mr. P.A.S.Pati, Advocate

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11/ Dated 02.05.2023

It appears that vide order dated 20.01.2023, the opposite party was directed to file counter affidavit, bringing on record the status of Criminal Revision of other co-accused persons, but this order has not been complied.

Mr. P.A.S.Pati, learned counsel for the opposite party seeks two weeks' time to file counter affidavit.

By way of last chance, prayer is allowed. List this case on 13.06.2023 under the same heading. Learned counsel for the petitioner has submitted that his file has been misplaced.

He prays that the copies of the judgment of both learned Trial Court and the learned Appellate Court along-with the copy of the First Information report, depositions of the witnesses and the exhibits may be given to him by the office at his cost.

Prayer is allowed.

Office is directed to do the needful.

BS/                                                      (Ambuj Nath, J.)