Jharkhand High Court
Paras Nath Yadav @ Parash Nath Yadav vs The State Of Jharkhand Through ... on 27 November, 2018
Author: Rongon Mukhopadhyay
Bench: Rongon Mukhopadhyay
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No. 880 of 2018
Paras Nath Yadav @ Parash Nath Yadav ... Petitioner
Versus
The State of Jharkhand through Vigilance ... Opposite Party
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CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY For the Petitioner : Mr. Indrajit Sinha, Advocate For the State : Mr. S. K. Shrivastava, A.P.P.
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Order No. 10 Dated 27th November, 2018
I.A. No. 5903 of 2018
Heard Mr. Indrajit Sinha, learned counsel appearing for the petitioner and Mr. S. K. Shrivastava, learned A.P.P. for the State.
This application has been preferred by the petitioner for exemption to surrender in terms of Rule 159 of the High Court of Jharkhand Rules.
It has been stated by learned counsel for the petitioner that the petitioner has to take care of his son who is suffering from psychiatric problem and the wife of the petitioner has spinal problem on account of which she is not able to move freely. Learned counsel has attached to the prescription of the son of the petitioner in order to show that the presence of the petitioner is necessary for looking after him.
It does appear from the prescription of the son of the petitioner appended to this application as well as the prescription of the wife of the petitioner brought on record through supplementary affidavit that both are suffering from various ailment and it has been stated that the daughter of the petiotner is staying outside and it is not possible for her to look after the son and wife of the petitioner.
Since the reason which has been assigned in the instant application is an exceptional circumstance, the petitioner is exempted from surrendering before the learned court below in terms of Rule 159 of the High Court of Jharkhand Rules I.A. No. 5903 of 2018 stands disposed of.
Criminal Revision No. 880 of 2018 Call for the L.C.R. List after six months under the heading 'For Admission.
MK (RONGON MUKHOPADHYAY, J.)