Kameshwar Tiwary vs The State Of Jharkhand & Anr
2021 Latest Caselaw 1035 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 1018 of 2019
                         ...

Kameshwar Tiwary .... Petitioner

-V e r s u s-

The State of Jharkhand & Anr. ..... Opposite Parties ...

Coram: HON'BLE MR. JUSTICE AMITAV K. GUPTA ...

For the Petitioner : Mr. Vishal Kumar Trivedi, Advocate. For the State : Mr. Praveen Kumar Appu, APP. For the O. P. No. 2 : Mr. J. N. Upadhyay, Advocate.

...

08/01.03.2021

1. Learned counsel for the petitioner submits that the co-accused has also preferred Cr. Revision No. 1078 of 2019 against the common judgment and the opposite party no. 2 has compromised the case with the co-accused also. It is submitted that the instant revision may be tagged with Cr. Revision No. 1078 of 2019.

2. Learned A.P.P. and learned counsel for the Opposite Party No. 2 are present.

3. On the prayer of the learned counsels, office to list the revision along with Cr. Revision No. 1078 of 2019 on 16.03.2021.

(AMITAV K. GUPTA, J.) APK