Cr. Appeal (D.B) No.100 of 2002
No one appears on behalf of the appellants.
Mrs. Niki Sinha, the learned A.P.P appears for the State of Jharkhand.
This criminal appeal was filed in the year 2002.
The appellants were granted bail vide order dated 19.06.2002. In the above facts, reserving a right in the appellants to engage a counsel of their own
choice, Mr. Hemant Kumar Shikarwar, the learned counsel is appointed as Amicus to argue this criminal appeal on behalf of the appellants.
Let name of Mr. Hemant Kumar Shikarwar, the learned Amicus appear in the cause-list.
Cr. Appeal (D.B) No.104 of 2002
Mr. Ajit Kumar, the learned counsel appears and states that initially this case was filed from the Chamber of Mr. A.K. Sahani, the learned counsel,
however, he says that no fresh instruction in the matter has been given by the appellants.
In the above facts, reserving a right in the appellants to engage a counsel of their own choice, Mr. Ajit Kumar, the learned counsel is appointed as
Amicus to argue this criminal appeal on behalf of the appellants.
Let name of Mr. Ajit Kumar, the learned Amicus appear in the cause-list.
Let notices indicating the next date of hearing be served through the officer-in-charge, P.S-Sadar (Daltonganj) upon the appellant no.1-Kushar Sao @
Rajendra Sao, appellant no.2-Girza Sao, appellant no.3-Prabhu Sao ( appellant nos.1 to 3 are sons of Keshav @ Keshwar Sao), appellant no.4-
Keshwar Sao @ Keshav Sao and appellant no.5-Rajdeo Sao, (appellant nos.4 and 5 are sons of Late Makhan Sao [in Cr. Appeal (D.B)No.100/2002]
and the appellant no.1-Modi Sao, son of Late Lakhan Sao, Arbind Sao, son of Modi Sao, Jalmalo Devi @ Raj Kali Devi, wife of Modi Sao and Sarro
Sao, son of Modi Sao [in Cr. Appeal (D.B)No.104/2002], all residents of Village-Rajwadih, P.S-Sadar (Daltonganj), District-Palamau.
The Registry is directed to hand over copy of the notices for service upon the appellants to the learned A.P.P, for onward transmission.
Additionally, the Registry shall transmit a copy of the order to the Superintendent of Police, Palamau, for compliance.
The learned A.P.P shall obtain a report from the concerned Jail Superintendent on period of custody of the appellants.
The Registry is directed to serve a complete set of paper-book to Mr. Hemant Kumar Shikarwar, the learned Amicus [in Cr. Appeal
(D.B)No.100/2002], Mr. Ajit Kumar, the learned Amicus [in Cr. Appeal (D.B)No.104/2002] and the learned A.P.P, if already not supplied.
The Secretary, Jharkhand High Court Legal Services Committee shall reimburse the learned Amicus (in both the cases) on submission of bill(s).
Fee for the learned Amicus shall be fixed on disposal of these criminal appeals.
Post these matters on 24.07.2019 under the heading “For Ordersâ€.
Let a copy of the order be given to the learned A.P.P, the learned Amicus and the Secretary, Jharkhand High Court Legal Services Committee, for
compliance.
