Zakrius Tigga v. State Of Jharkhand & Anr

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

----- CORAM: HON’BLE MR. JUSTICE RAVI NATH VERMA

------ For the Petitioner : Mr. Sumeet Gadodia, Advocate For the State : A.P.P. For the O.P. No.2 : H.K. Shikarwar, Advocate

------ 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/