Mr. Sahay Gaurav Piyush vs Unknown
2024 Latest Caselaw 4858 Jhar

Jharkhand High Court

Mr. Sahay Gaurav Piyush vs Unknown on 3 May, 2024

Author: Rajesh Shankar

Bench: Rajesh Shankar

                      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                  Criminal Revision No. 292 of 2004

                      CORAM: HON'BLE MR. JUSTICE RAJESH SHANKAR
                      For the Petitioner : Mr. Sahay Gaurav Piyush, Advocate
                      For the O.P. No. 1 : Mr. Arup Kumar Dey, A.P.P.
                      For the O.P. No. 2 : Mr. D.C. Mishra, Advocate

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13/03.05.2024 Learned counsel for the petitioner submits that despite his

best efforts, he has not been able to ascertain the whereabouts of

the petitioner.

2. Mr. Arup Kumar Dey, learned A.P.P., is directed to get a report

from the Officer-in-Charge of Massanjore Police Station, Dumka

regarding whereabouts of the petitioner including the fact as to

whether the petitioner has remarried subsequent to passing of the

impugned judgment dated 30.09.2003 by the Principal Judge, Family

Court, Dumka and to submit the said report before the next date

fixed.

3. Put up this case under the same heading on 14.06.2024.

(Rajesh Shankar, J.) Ritesh