Jharkhand High Court
Rajendra Prasad Sah vs The State Of Bihar on 27 November, 2018
Author: Aniruddha Bose
Bench: Chief Justice, B.B.Mangalmurti
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.Appeal (DB) No. 256 of 1993
Rajendra Prasad Sah ..... Appellant
Versus
The State of Bihar ..... Respondent
Coram: HON'BLE THE CHIEF JUSTICE
HON'BLE MR. JUSTICE B.B.MANGALMURTI
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For the Appellants None
For the State APP
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5/ Dated : 27th November, 2018
No one appears on behalf of the appellant.
Let the Officer-in-Charge of the concerned Police Station ascertain the whereabouts of the appellant and report to us through the Superintendent of Police of the district Godda as to whether the appellant is alive or not. The Officer-in-Charge shall inform the appellant, once he is found, that his case remained unrepresented and the appellant should ensure proper representation through counsel on his behalf on the next date of hearing.
The appellant, if he so desires, may approach the Jharkhand High Court Legal Services Committee for engagement of a counsel.
The appeal shall be listed again on 21st January, 2019. Registry to communicate this order to the Officer-in-Charge of the concerned Police Station through the Superintendent of Police, Godda.
(Aniruddha Bose, CJ.) (B.B.Mangalmurti, J) satyendra/amardeep