Jharkhand High Court
Gauri Shankar Alias Gauri Shankar ... vs The State Of Jharkhand And Ors on 29 April, 2014
Author: D.N. Patel
Bench: D.N. Patel
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 1068 of 2013
Gauri Shankar @ Gauri Shankar Mistry ...... Petitioner
Versus
The State of Jharkhand & ors. ...... Opposite Parties
CORAM: HON'BLE MR. JUSTICE D.N. PATEL
HON'BLE MR. JUSTICE AMITAV K. GUPTA
For the Petitioner : Mr. Gautam Kumar, Advocate
For the State : Mr. V.S. Sahay, A.P.P.
th
04/ Dated: 29 April
, 2014
Per D.N. Patel, J.:
1.Learned counsel for the State is seeking time because this Court has raised a query whether the State wants to prefer any criminal appeal for enhancing the sentence or not because the victim has preferred this criminal revision application under Sections 397 and 401 of the Code of Criminal Procedure, 1973 for enhancement of the sentence. It is submitted by learned Additional Public Prosecutor that he has written letters to the Deputy Commissioner, Dhanbad as well as to the Law Secretary, Government of Jharkhand, Ranchi as well as to the Home Secretary, Government of Jharkhand, Ranchi, but, none of them have replied to the learned Additional Public Prosecutor and, hence, he is seeking time to get instruction from the aforesaid officers.
2. Hence, the matter is adjourned to be listed on 13th May, 2014.
(D.N. Patel, J.) (Amitav K. Gupta, J.) Ajay/