Jharkhand High Court
Teju Manjhi @ Teju Hansda vs The State Of Jharkhand on 21 September, 2020
Author: Anil Kumar Choudhary
Bench: Anil Kumar Choudhary
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No. 433 of 2020
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Teju Manjhi @ Teju Hansda ... Appellant Versus The State of Jharkhand ... Respondent
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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : Mr. Mahesh Kr. Sinha (2), Advocate For the Respondent : Mr. Priya Shrestha, Advocate
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Order No.03 Dated- 21.09.2020 Heard the parties through video conferencing. The record is put up as the Registrar General of this Court has submitted his report.
It is reported by the Registrar General of this Court that the Executive Director of ICONMA has intimated that due to time constraint they missed the timeline to enter the Metadata for retrieval for the six files in question.
It is reported by the Court Master of this Bench that the soft copy/scanned copy/digital copies are not being provided to this Bench in respect of several files listed before this Bench on every working day and the Court Master of this Bench has submitted a list in this respect. Let the said list be kept in record..
The Registrar General of this Court is directed to submit a report as to whether Metadata in respect of the said records list of which has been submitted by the Court Master of this Bench can be retrieved now. The Registrar General of this Court is further directed to call for an explanation from the Executive Director of ICONMA regarding the following:
(i) Why soft copy/scanned copy/digital copy of the files as per list submitted by the court master of this Bench could not be provided to this Bench?
(ii) What steps the ICONMA is intending to ensure that soft copy/scanned copy/digital copy of the records mentioned in the list furnished by the Court Master of this Bench could be made ready?
(iii) By what time ICONMA could be in a position to ensure that soft copy/scanned copy/digital copies of the all the records listed before this Court could be furnished to this Bench?
The Registrar General of this Court is directed to submit the report within ten weeks.
List this appeal after submission of the said report.
(Anil Kumar Choudhary, J.) Sonu-Gunjan/