Citation : 2024 Latest Caselaw 10380 Jhar
Judgement Date : 12 November, 2024
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Appeal (D.B.) No. 1293 of 2022
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Subhankar Das @ Shubhankar Das ... Appellant Versus The State of Jharkhand ... ... Respondent
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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. Vishal Kumar Trivedi, Advocate Mr. Jitesh Kumar, Advocate For the Respondent : Mr. Shailendra Kumar Tiwari, APP Mr. Piyush Chitresh, AC to AG
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th Order No.06/Dated:12 November, 2024
Reference may be made to the order dated 24.10.2024,
particularly, paragraph nos.5 and 6 thereof.
2. Mr. Piyush Chitresh, the learned AC to the learned Advocate
General has submitted that the learned Advocate General has interacted
with respect to the issue with the State authority to find out the solution
by creating a system so that the cases of like nature may be allotted to
the learned Special Public Prosecutor/Additional Public Prosecutor who
have dealt with the same PS Case arising out of the same judgment and
if the case has not been allotted to either of the learned Special Public
Prosecutor or the learned Additional Public Prosecutor, then the care is
required to be given so that the case of same PS Case arising out of the
same judgment may be handed over to a particular learned Special
Public Prosecutor/Additional Public Prosecutor.
3. Mr. Piyush Chitresh, the learned AC to the learned Advocate
General has sought for two weeks' time to file an affidavit in this regard.
4. Let such affidavit be filed duly sworn by the competent
authority of the Department of Home, Prison and Disaster Management,
Government of Jharkhand by the next date of hearing.
5. List this matter on 03.12.2024.
(Sujit Narayan Prasad, J.)
(Subhash Chand, J.)
Sudhir
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