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2021 Latest Caselaw 352 Jhar

EN THE HIGH COURT OF JHARKHAND AT RANCHI
Criminal Revision No, 989 of 2015

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mY Kuma y ARatr, son of bre Laldeo Prasad Khatri, resident of
Toh, Upper Bajar, 1. shardaga, POLPSA& District-Lohardaga Clhar

       

 

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(Through Vacl)

CORAM: HON'BLE MR. JUSTIC

. SHREE CHANDRASHERKRHAR

es ee Advocate : APP 8

This grimunal revision petition has been filed agamat the

ay

why ich the petition under sectian SIS CrP

Med by the petitioner who is ihe informant ny Chutia PS. Case No. 78 of

seeking summoning af Rinky Devi, fitendra Kuumar and Satya

'Olt was disniissedt,

the learned course! for the petitioner

section 378 Cra to surriion & perscn as an accused to face the tial with

the ather aecused persons df his imvalvement by comnussion of the crime

Lad ae poi po Le pees ot ys ou me ' en ma a oe joe oe jin me regee & % as & a:

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apposite party nos. 2 to 4 submits that the order dated 14.07 2015

Soy ove iby ery 3 oy a stage when Sof AN}

of 202] was posted for judgment and, therefore, the said petition was not

maintainable.

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hree Chandrashekhar

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