Jharkhand High Court
Samir Das @ Samir Das Gupta @ Sameer Das @ ... vs The State Of Jharkhand & Anr. .... ...... ... on 10 January, 2020
Author: Shree Chandrashekhar
Bench: Shree Chandrashekhar
IN THE HIGH COURT OF JHARKHAND AT RANCHI
B. A. No. 7925 of 2018
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Samir Das @ Samir Das Gupta @ Sameer Das @ Sameer Das Gupta .... ...... Petitioner Versus The State of Jharkhand & Anr. .... ...... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
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For the Petitioner : Mr. Rohan Kashyap, Adv. For the State : Mrs. Amrita Kumari, APP
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12/10.01.2020 In spite of notices issued to O.P. No.2 she has not appeared in the present proceeding.
On the previous date of hearing, the learned counsel for the petitioner has submitted that in spite of notices issued, the informant has not appeared during the trial.
The petitioner has filed an affidavit to this effect. Mrs. Amrita Kumari, the learned APP appears for the State.
In the above facts, it is directed that the Officer-in-Charge, Adityapur P.S shall serve a notice of hearing of this application upon O.P. No.2 and file an affidavit.
Post the matter on 14.02.2020.
(Shree Chandrashekhar, J.) R.K.