Jharkhand High Court
May An Maihck vs Re State Of Tharkhand . Oppesite Party on 23 July, 2021
IN TRE HIGH COURT OF JHARKHAND AT RANCHI Cyiminal Revision Neo. E289 af 2O16 1.
May an Maihck, sfa Md. Suleman, r/o MIG A Housing Colony, Dhanbad, P.O & P.S-Dhanbad, District- Dhanbad Hubban Mallick i Md. Nubl ban Mallick, sfo Shri Mannan allick, cfo MIG} A Housing Colony, Dhanbad, P.O & B.S-Dhanbaxt, Dhan bad .. Petitioners Yarsus The State of Jharkhand ... Gppoaite Party With Criminal Revision Na. L175 of 2016 . , 8/o late Rap Narayan Smeh, r/o Raghupur, P.Q- Obharnbad, B.S-Sar raidh ela, Dist rict-Dhanbad | Ss. Bachha Singh, s/o late Chanc: Prasad Singh, rfo Suryoday, saraidhela, Pid } ¥r r oS Saraidhela, District -Dhanbad ... Petitioners Versus re State of Tharkhand . Oppesite Party With | Criminal Revision No. 1519 of 2016 oe ¥ wt h .
Prakash Lal @ O.F Lala, s/o Iate Jai Narayan Lal, rfa- ssgarh Bagar, PO & PLS- Balras, Dustrict-Dhanbad ... Petitionar Versus e State of Jharkhand . Opposite Party With Criminal Revision No. 1528 of 2016.
Kumar Se s/o late Nama Ballabyh Pry asad, rfo B.A/4 eB OES NO BLS and District Dhanbad whey.
oh . Petitionsar Yersns The State of Jharkhand ... Opposite Party \ fPhrough WoC } CORAM: HON'RLE MR. JUSTICE SHREE CHANDRASHEBRNAR apr fhe Pebitianeris} : Ms. Sapna Kumari, Advocate Na Criminal Reviaton Nas. PSB of 2826 & LiFS of GOLEY Mr, Suraj Rurrar, Advocate fa Cryiainal Revisiva Wo. 2912 of 2G18) Mr. Abkhouri Awinash Kumar, Advacats Ya Crininad Revision Na. LOSS of BOG} Ror the State > Mr. Shekhar Sinha, PP ~ Uniminal Revision Ru. (239 vf 2GL8 with angingurs cases Order Ne, O28 Dated: 23" July, 2021 A prayer for aciournment has been made on behalf of wf the pefitieners in Criminal Revision Nos. 12389 of 20165 and LivG ar Mr. Shekhar Sinha, the learned Public Prosecutor s Maat the petitioner no.l, namely, Niraj Singh in Criminal Revision No. PPO of 2016 and petitioner, namely, Om Prakash Lal @ O.P. ~ Lala in Criminal Revision No. 1919 of 2016 have passed away The learned counsels appearing for the petitioners aifirm, the sane.
Mr. Shekhar Ginha, the le arned Public Prosecutor states thal after verification regarding death of these accused the State Raal fle dan alidavit Taker on record, Accordingly, (Crimgmal Revision No. LIYh. of 2018 survives gua Bachha $ Singh. Inose far as Criminal Revision No. {S18 af 2016 is concerned since the petitioner, namely, Om Mowe Lee = 7 Prakash Lal Ace GLP. Lala has passed away during the trial, this orimimal revision petition is dismissed as abated. Mer. Sheknar Siha, the learned Public Prosesutor states y information Ras been gent to the concer ned APRs far taking Farther steps in the matter, Bost Criminal Revision No 1289 of 2016, Criminal 2 Revision No. LI' of 2O16, Crimimal Revision Ne. 1528 af 2OlG t In the meantime, the learned counsels for ths petitianers shall fie Hst of dates and snort note of arguments i ye