Jharkhand High Court
Hem Chand vs State Of Jharkhand on 1 July, 2011
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (Cr.) No. 108 of 2006
Hem Chand . ... ... ... ... Petitioner
Versus
The State of Jharkhand & Ors .... ... .. Respondents
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CORAM: HON'BLE THE ACTING CHIEF JUSTICE
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For the Petitioner : Mr. Md. Kaiser Alam
For the State : G.P. IV
Order No. 21 ------ Dated 1st July, 2011
A private complaint case No. 260 of 1992 was dismissed by the Trial Court by the order dated 18.02.2006 and the petitioner has challenged the said dismissal order of the complaint by filing this writ petition under Article 226 of the Constitution of India. It is not clear from the record that what relief the petitioner is seeking against the State.
Mr. Kaiser Alam, learned counsel for the petitioner submitted that arguing counsel has not come to the Court; therefore, some time may be granted.
Since the matter is old and of the year 2006, it cannot be adjourned but in the interest of justice, last opportunity is granted and in case on 8th July, 2011 nobody appears on behalf of petitioner, the Court may dismiss the writ petition of the petitioner.
Put up this case on 8th July, 2011.
(Prakash Tatia, A.C J) Dey/-Alankar/-