IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Rev. No. 516 of 2011
Zakrias @ Zecharius Tigga …. Petitioner
Versus
The State of Jharkhand & Anr. …. Opp. Parties
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CORAM: HON’BLE MR. JUSTICE RAVI NATH VERMA
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For the Petitioner : Mr. Sumeet Gadodia, Advocate
For the State : A.P.P.
For the O.P. No.2 : H.K. Shikarwar, Advocate
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20/11.03.2016: Earlier, vide order dated 07.05.2015, a direction was given
to list this case after three months in anticipation of the disposal of the
Chanmuniya Vs. Virendra Kumar Singh Kushwaha and another
[(2011) 1 SCC 141], which was referred to a larger Bench by the
Hon'ble Supreme Court.
Today, learned counsel, Mr. Sumeet Gadodia, informed
the Court that the said Chanmuniya (supra) has been dismissed by the
Hon'ble Supreme Court for non-prosecution, but another case Lalita
Toppo Vs. State of Jharkhand and Anr. in Criminal Appeal No.
of 2005, arising out of SLP (Crl.) No.9080 of 2013 has been referred
to a larger Bench hence, his prayer to list this case after disposal said
Lalita Toppo case.
Office is directed to list this case after three months in
anticipation of the disposal of said case in the Hon'ble Supreme Court.
(Ravi Nath Verma, J.)
Ravi/