Jharkhand High Court
State Of Jharkhand Through vs Churaman Mahto on 14 May, 2018
Author: H.C. Mishra
Bench: H.C. Mishra, Ananda Sen
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 241 of 2018
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State of Jharkhand through the Dy. Commissioner, Dhanbad. Petitioner.
Versus
Churaman Mahto Respondent.
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CORAM : HON'BLE MR. JUSTICE H.C. MISHRA
: HON'BLE MR. JUSTICE ANANDA SEN
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For the Petitioner : Mr. Pankaj Kumar, A.P.P. For the Respondent:
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4/14.05.2018 This application has been filed for restoration of Acquittal Appeal No. 43 of 2016 to its original file, which was dismissed for non-compliance of order dated 16.8.2017 passed therein.
In the facts of the case, Acquittal Appeal No. 43 of 2016 is restored to its original file, subject to the condition that the order dated 16.8.2017 passed therein shall be complied with within two weeks after re-opening of the Court after summer vacation, failing which, the said Acquittal Appeal shall remain dismissed without further reference to a Bench.
Thus, this application stands allowed.
(H.C. Mishra, J.) (Ananda Sen, J.) Anu/Amar/-