SANOJ KUMAR Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) On repeated calls, nobody has responded on behalf of the petitioner.

(2.) This matter was listed yesterday and yesterday also, learned counsel for the petitioner was absent and considering that the matter before the learned court was fixed for judgment, the matter was posted for today.

(3.) In this petition, the prayer is made for quashing the order dtd. 15/4/2023 passed by the learned Additional Sessions Judge-VI, Hazaribagh in ST Case No.83 of 2014, whereby, the petition filed by the petitioner under Sec. 311 Cr.P.C. for re-examination of the I.O., was rejected and the learned court has passed the order for cancellation of bail of the petitioner.