Jharkhand High Court
Bimla Devi vs State Of Jharkhand And Ors. on 8 January, 2018
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Rajesh Kumar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 863 of 2002
Bimla Devi ............Petitioner
Vrs.
The State of Jharkhand & others ............. Opposite Parties
with
Cr. Revision No. 312 of 2002
Bimla Charan Jha @ Bila Charan Jha & others ............Petitioners
Vrs.
The State of Jharkhand & Bimal Devi ............. Opposite Parties
.......
CORAM: HON'BLE MR. JUSTICE APARESH KUMAR SINGH
HON'BLE MR. JUSTICE RAJESH KUMAR
For the Petitioner : Mr. Rajendra Prasad
For the Opposite Parties : Mr. Manoj Kumar Sah
08/08.01.2018In Cr.M.P. No. 863 of 2002, l earned counsel for the opposite party no.2,3 and 4 Mr. Kailash Prasad Deo has since been elevated as Hon'ble Judge of this Court. In the connected matter Criminal Revision No. 312 of 2002 the same opposite parties are the petitioners, who are aggrieved by the same impugned judgment where by their conviction under Section 498 A of the I.P.C has been affirmed by the Appellate Court. In the connected Criminal Revision No. 312 of 2002 also Mr. Kailash Prasad Deo was representing them. Further in Cr.M.P. No. 863 of 2002, learned counsel Mr. Manoj Kumar Sah is representing opposite party no.5 who is wife of opposite party no.3.
In this background, learned counsel Mr. Manoj Kumar Sah prays for 2 weeks time to seeks instruction from the opposite parties in Cr.M.P. No. 863 of 2002 / petitioners in Cr. Revision No. 312 of 2002 and enter appearance, if so instructed on their behalf also.
Let the matter appear after two weeks. Name of learned counsel Mr. Manoj Kumar Sah has been inadvertently shown as Mr. Manoj Kumar Shah in the cause list. Office to ensure that correct last name of Mr. Manoj Kumar Sah be shown in the cause list henceforth.
(Aparesh Kumar Singh, J.) ( Rajesh Kumar, J.) A.Mohanty