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Santosh Yadav vs The State Of Jharkhand
2021 Latest Caselaw 2708 Jhar

Citation : 2021 Latest Caselaw 2708 Jhar
Judgement Date : 4 August, 2021

Jharkhand High Court
Santosh Yadav vs The State Of Jharkhand on 4 August, 2021
                IN THE HIGH COURT OF JHARKHAND AT RANCHI

                               Cr. Rev. No. 553 of 2012

                1. Santosh Yadav
                2. Chhoti Yadav
                Both Minor Sons of Tuplal Yadav, Residents of Village-
                Baradih, Post Office and Police Station - Birni, District- Giridih
                Both represented through their natural guardian father Tuplal
                Yadav S/o- Late Hiraman Yadav, R/o village Baradih, P.O. &
                P.S. Birni District- Giridih        ...     ...      Petitioners
                                          Versus
                The State of Jharkhand         ...      ...       Opposite Party
                                          ---

CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioners : Mr. Yogesh Modi, Advocate For the State : Mr. Shekhar Sinha, A.P.P.

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Through Video Conferencing

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04/04.08.2021 This petition has been directed against the judgment dated 17.04.2012 passed by learned Principal Sessions Judge, Giridih in Criminal Appeal No. 14 of 2012 convicting the petitioners for offence under Sections 341/323/325 of the Indian Penal Code. The petitioners were convicted vide judgment dated 25.01.2012 passed by learned Principal Magistrate, Giridih and Members, Juvenile Justice Board, Giridih in E. N. 156 of 2012 (G.R. No. 2768 of 2008). However, the petitioners were released under Section 4 of the Probation of Offenders Act.

2. Learned counsel for the petitioners Mr. Yogesh Modi, after some arguments, submits that he wants to withdraw the present revision petition.

3. Learned counsel for the opposite party- State has no objection to the aforesaid prayer made by the learned counsel for the petitioners.

4. Accordingly, the present revision petition is dismissed as withdrawn.

5. Interim order, if any, stands vacated.

6. Let the Lower Court Records be sent back to the court concerned.

7. Let a copy of this order be communicated to the learned court below through 'FAX/email'.

(Anubha Rawat Choudhary, J.) Pankaj

 
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