Jharkhand High Court
Anil Kumar @ Anil Pal vs The State Of Jharkhand & Anr. .... ... ... ... on 20 May, 2020
Author: S. N. Pathak
Bench: S. N. Pathak
IN THE HIGH COURT OF JHARKHAND AT RANCHI
A.B.A. No. 1062 of 2020
Anil Kumar @ Anil Pal .... ... Petitioner
- Versus -
The State of Jharkhand & Anr. .... ... ... Opposite Parties
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CORAM: - HON'BLE MR. JUSTICE DR. S. N. PATHAK (Through: Video Conferencing)
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For Petitioner : Mr. Sanjay Kumar Pandey, Advocate For Opp. Party No.1 : Mr. Deepak Kumar, A.P.P.
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03/20.05.2020 In view of outbreak of COVID-19 Pandemic, case has been taken up through Video Conferencing. Concerned lawyers have no objection with regard to the proceeding, which has been held through Video Conferencing today at 11:30 A.M. onwards. They have no complaint in respect to the audio and video clarity and quality.
Petitioner is apprehending his arrest in connection with Complaint Case No. 1208 of 2018, instituted under Sections 323, 406, 498-A of the Indian Penal Code and Sections 3 and 4 of the D.P. Act.
Learned counsel for the petitioner submits that earlier vide order dated 02.03.2020, petitioner was enlarged on anticipatory bail provisionally till 07.05.2020 and notice was directed to be issued to opposite party No.2, but till date nobody appears on behalf of the opposite party No.2.
After hearing counsel for the parties and from perusal of office notice, it appears that neither the service report nor the returned copy of undelivered registered cover or A/D of O.P. No.2 has been received as yet.
In the prevailing scenario due to outbreak of COVID-19 Pandemic and lockdown declared by the Govt. till 31st May, 2020, the matter is adjourned for 14.07.2020 awaiting service report.
Put up this case on 14.07.2020.
The provisional bail granted to the petitioner by a Co-ordinate Bench of this Court vide order dated 02.03.2020 shall remain in force till the next date of hearing.
RC/punit (Dr. S. N. Pathak, J.)