Shashi Kumar Mehta vs The State Of Jharkhand
2025 Latest Caselaw 2114 Jhar

Jharkhand High Court

Shashi Kumar Mehta vs The State Of Jharkhand on 29 January, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
               Cr. Rev. No. 521 of 2024
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Shashi Kumar Mehta ...... Petitioner Versus

1. The State of Jharkhand

2. Vinod Mehta ...... Opposite Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Randhir Kumar, Advocate : Mrs. Pinki Kumari, Advocate For the State : Mr. Arup Kumar Dey, A.P.P. .....

Order No. 05/ Dated:29.01.2025 I.A. No. 6111 of 2024 has been filed on behalf of the petitioner for grant of exemption from surrendering before the learned Trial Court in terms of judgment of conviction dated 08.02.2024 passed by the learned Trial Court.

2. Under the circumstances, I.A. No. 6111 of 2024 is disposed of and not pressed for as the petitioner namely Shashi Kumar Mehta is surrendered before the learned Court below.

3. Issue notice upon the O.P. No. 2 in I.A. No. 13646 of 2024 as well as admission matter by both the process i.e. registered cover with A/D as well as under ordinary process, for which requisites etc. must be filed by day after tomorrow.

4. Call for the scanned copy of the Lower Court Report .

5. Put up this case on 28.02.2025 for Lower Court Record and appearance of the O.P. No. 2 .

(Sanjay Prasad, J.)

Bibha/