Shiv Shankar Yadav vs The State Of Jharkhand
2021 Latest Caselaw 1033 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Revision No.327 of 2019

       Shiv Shankar Yadav                          ......       Petitioner

                               Versus
       1.    The State of Jharkhand
       2.    Kailash Rai                           .....     Opp. Parties
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CORAM: HON'BLE MR. JUSTICE AMITAV K. GUPTA

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For the Petitioner : Mr. P. K. Mishra, Advocate For the State : Mr. Vishwanath Ray, A.P.P For the O.P. No.02 : Mr. Shailesh, Advocate

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08/Dated: 01st March, 2021

1. Office to delete the name of Mr. Moti Gope and mention the name of Mr. Vishwanath Ray, as the counsel for the State, in the cause list.

2. Learned counsel for the petitioner, learned A.P.P., and learned counsel for O.P. No.02, are present.

3. Learned counsel, for O.P. No.02, submits that petitioner has also preferred Cr. Revision No.332 of 2019 against the judgment of conviction, passed in complain case, filed by the wife of O.P. No.02, and prays that both the revisions be taken up together.

4. Heard. Office to list the instant revision along with Cr. Revision No.332 of 2019 and list it on 26.03.2021.

(AMITAV K. GUPTA, J.) Chandan/-