Vijay Gupta vs The State Of Jharkhand
2022 Latest Caselaw 1638 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      (Criminal Revisional Jurisdiction)
                 Criminal Revision No. 762 of 2015
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Vijay Gupta, son of Sri Ram Chandra Gupta, resident of village- Bhagabandh, PO&PS-Putki, District-Dhanbad ... ... Petitioner

Versus

1. The State of Jharkhand

2. Rupa Devi, wife of Sri Vijay Gupta, daughter of Sri Ashok Jaiswal, resident of village-Kendua Bazar, PO-Kusunda, PS-Kenduadih, District-

Dhanbad                                   ...       ... Opposite Parties

                                                            (Through V.C)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

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For the Petitioner         : Mr. Manoj Kr. No.2, Advocate
For the State              : Mr. B.N. Ojha, APP
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Order No. 09/ Dated: 22nd April 2022

This criminal revision petition has been filed against the judgment passed in Criminal Appeal No.106 of 2014 whereby the petitioner who is the convict was granted benefit under section 3 of the Probation of Offenders Act.

Mr. Manoj Kr. No.2, the learned counsel for the petitioner submits that long back the period of three years for which the convict was required to maintain good conduct and behaviour has passed and therefore the present criminal revision petition has been rendered infructuous.

Mr. B.N. Ojha, the learned APP states that no complaint regarding conduct and behaviour of the convict has been reported by the probation officer.

In view of the aforesaid, Mr. Manoj Kr. No.2, the learned counsel for the petitioner seeks permission to withdraw this criminal revision petition.

Accordingly, Criminal Revision No.762 of 2015 is dismissed as withdrawn.

(Shree Chandrashekhar, J.)

R.K.