Jharkhand High Court
State (Govt. Of India) Represented By ... vs Niladari Ray --- --- Opp. Party on 2 July, 2018
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. M.P. (DB) No. 879 of 2015
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State (Govt. of India) represented by Inspector of Mines, now designated as Director of Mines, Safety, Dhanbad --- Petitioner Versus Niladari Ray --- --- Opp. Party CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mr. Justice Ratnaker Bhengra For the Petitioner: Mrs. Nitu Sinha, CGC
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06/ 02.07.2018 Despite last chance granted on 14.12.2016, there are still defects to be removed.
2. This petition under section 378(4) of Code of Criminal Procedure code seeking Special Leave to Appeal against the judgment of acquittal is on behalf of the Government of India represented by the Director of Mines (Safety), Dhanbad. Learned counsel representing the petitioner has expressed difficulty in securing a certified copy of certain order in order to remove defect no. 3, though according to her, correspondence has been made on that count. This does not reflect well about the approach of the officials representing the petitioner.
3. However, on her request, we grant three weeks more time to remove remaining defect, failing which this petition shall stand dismissed without further reference to the Bench. If defects are not removed within the aforesaid time, Director of Mines (Safety) would also inquire as to who is responsible for not extending instruction to the learned counsel representing the petitioner in this case.
(Aparesh Kumar Singh, J) (Ratnaker Bhengra, J) Ranjeet/