Jharkhand High Court
Manoj Kumar Nag vs The State Of Jharkhand And Anr. ...... ... on 19 February, 2021
Author: Anubha Rawat Choudhary
Bench: Anubha Rawat Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No.827 of 2012
Manoj Kumar Nag ... ... Petitioner
Versus
The State of Jharkhand and Anr. ...... Opp. Parties
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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY
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For the Petitioner : Ms. Vani Kumari, Adv. For the O.P. No.2 : Mr. S.K. Laik, Adv.
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Through Video Conferencing
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13/19.02.2021 Heard Ms. Vani Kumari, learned counsel appearing on behalf of the petitioner.
2. Heard Mr. S.K. Laik, learned counsel appearing on behalf of the Opposite Party No.2.
3. During the course of argument, it transpired that although there is evidence regarding sending of legal notice on 04.03.2008 within 30 days of receiving information regarding bouncing of cheques, but apparently nothing has been recorded regarding service of notice upon the petitioner.
4. Post this case on 26.02.2021 for further hearing .
(Anubha Rawat Choudhary, J.) Saurav/