Santosh Pal & Others vs The State Of Jharkhand
2023 Latest Caselaw 3901 Jhar

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 1893 of 2020
            Santosh Pal & others                         ... Petitioners
                                      -Versus-
            The State of Jharkhand                       ... Opposite Party
                                         With
                                Cr.M.P. No. 1079 of 2018
            Jwala Prasad & others                        ... Petitioners
                                      -Versus-
            The State of Jharkhand                      ... Opposite Party
                                         With
                                Cr.M.P. No. 1086 of 2018
            Manoj Kumar & others                         ... Petitioners
                                      -Versus-
            The State of Jharkhand                      ... Opposite Party
                                           -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

            For the Petitioners      : Mr. Jitendra Shankar Singh, Advocate
            For the State            : None
                                           -----
15/11.10.2023     Vide judgment dated 13.12.2021, the entire criminal proceedings

were quashed by this Court, which was challenged by the opposite party-

State before the Hon'ble Supreme Court in Criminal Appeal Nos.2659/2023,

2660/2023 and 2661/2023 and the Hon'ble Supreme Court has set aside the

said order and remanded the matters to the High Court to decide afresh

and request was made to decide the cases within three months. Pursuant to

that, these matters have been assigned by the Hon'ble Chief Justice of this

Court to this Bench and that is how, these matters have been listed today.

2. In such important matters, which have been remanded by the Hon'ble

Supreme Court on the petitions of the State of Jharkhand, on repeated calls

nobody has responded on behalf of the opposite party-State. The Court

itself has called upon the State counsel who is representing the State.

Although, the State counsels are present in this Court, but, nobody has

responded on behalf of the opposite party-State. Even through the Display

Board, the name of the State counsels were called upon and in spite of that,

nobody has responded on behalf of the State.

3. In view of that, the Home Secretary, Government of Jharkhand,

Ranchi is directed to appear before the Court and assist the Court at

10:30 a.m. on 16.10.2023.

4. Let these matters appear on 16.10.2023.

(Sanjay Kumar Dwivedi, J.) Ajay/