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Guna Mahto vs The State Of Jharkhand on 8 March, 2021

Author: Dinesh Maheshwari

Bench: Dinesh Maheshwari

     ITEM NO.1                 Court 5 (Video Conferencing)                      SECTION II-A

                                  S U P R E M E C O U R T O F           I N D I A
                                          RECORD OF PROCEEDINGS

                                    Criminal Appeal        No(s).    108/2012

     GUNA MAHTO                                                                 Appellant(s)
                                                         VERSUS

     THE STATE OF JHARKHAND                                                     Respondent(s)

     (office report for direction )

     Date : 08-03-2021 This appeal was called on for hearing today.

     CORAM :
                          HON'BLE MR. JUSTICE DINESH MAHESHWARI
                                            [IN CHAMBER]

     For Appellant(s)                        --

     For Respondent(s)
                                       Mr. Gopal Prasad, AOR (NP)

                         UPON hearing the counsel the Court made the following
                                              O R D E R

Matter was called out twice over. Counsel for the State is not available. Perusal of the record makes out that the appellant was granted bail by order dated 08.03.2013.

As per the office report, notice sent to the appellant for making alternative arrangement is shown to be in transit yet.

Having regard to the circumstances, let fresh notice for alternative arrangement be issued to the appellant, to be served through the trial Court.

Date: 2021.03.09 (NEETU KHAJURIA) (VIDYA NEGI) 19:21:37 IST Reason: COURT MASTER COURT MASTER