Tadyus Purty vs The State Of Jharkhand ... Opposite ...
2025 Latest Caselaw 4136 Jhar

Jharkhand High Court

Tadyus Purty vs The State Of Jharkhand ... Opposite ... on 20 June, 2025

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Criminal Revision No. 875 of 2015
                 Tadyus Purty                                         ...    Petitioner
                                                       Versus
                 The State of Jharkhand                               ...    Opposite Party
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CORAM: HON'BLE MR. JUSTICE ARUN KUMAR RAI

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For the Petitioner : Mr. Deepak Kumar, Advocate For the State : Mrs. Priya Shrestha, Spl. P.P.

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Order No.16/ Dated 20th June, 2025

1. Learned counsel for the petitioner started his argument by making submission that he confined his argument on the point of sentence only. As far as judgment of conviction is concerned, petitioner is not interested to challenge the same.

2. When query was made from learned counsel for the petitioner whether fine imposed by learned trial court has been deposited or not, then learned counsel for the petitioner submitted that yet it has not been deposited, but at the same breathe, he submitted that petitioner intends to deposit the fine amount in the present matter.

3. He is directed to deposit the fine amount before court concerned before next date of hearing.

4. Let this matter be posted on 16th July, 2025.

(Arun Kumar Rai, J.)

R.K./Suman