KALU ANSARI Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Learned counsel for the petitioner Mr. Sanjay Kumar submits that this case was tagged with Cr. Revision No. 945 of 2013 and other analogous cases, but for reasons which are not known to him, the present matter was not placed along with the other analogous matters, which have been disposed of vide order dated 29.11.2019. He submits that argument of the petitioners in those matters was confined to the question of sentence only. He also wants to confine his argument in the present case only on the point of sentence and submits that the petitioner also deserves similar relief as has been granted to the other persons in the related cases.

(2.) It is reported by the learned Court Master of this Court that the records which were earlier sent back to the learned court below have been received back by this Court.

(3.) Office is directed to list this case on 24.09.2020 under the heading "For Final Disposal" along with the lower court records.