Rehan Ansari vs The State Of Jharkhand ... Opposite ...
2024 Latest Caselaw 9554 Jhar

Jharkhand High Court

Rehan Ansari vs The State Of Jharkhand ... Opposite ... on 23 September, 2024

Author: Ratnaker Bhengra

Bench: Ratnaker Bhengra

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Revision No. 891 of 2024
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Rehan Ansari                                ... Petitioner

                                    -Versus-
The State of Jharkhand                                         ... Opposite Party
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CORAM :- HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Petitioner :- Mr. Arvind Kr. Choudhary, Advocate For the State :- Mr. Shailendra Kumar Tiwari, APP

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Order No.03/ Dated-23.09.2024

When the matter is called out, the learned counsels for the parties are present.

The learned counsel for the petitioner submits that the petitioner has got no criminal antecedent, however the social investigation report as per the impugned judgment is not consistent with no criminal antecedents.

In view of his submissions an updated version of Social investigation report may be called for from the concerned probation officer.

The learned counsel for the petitioner submits that he will be filing supplementary affidavit on behalf of the father of the petitioner.

Permission as sought for, is allowed. Meanwhile, call for the scanned copy of the case diary. The learned counsel for the State is directed to file counter- affidavit.

Put up this case on 14.10.2024.

(Ratnaker Bhengra, J.)

Abha/