Rajan Kumar Singh vs The State Of Jharkhand
2022 Latest Caselaw 3207 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Rev. No. 581 of 2022
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Rajan Kumar Singh ...... Petitioner Versus

1. The State of Jharkhand

2. Swati Singh @ Swati Choudhary ...... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the petitioner : Mr. Suraj Singh, Advocate For the State : Mr. Bhola Nath Ojha, A.P.P.

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03/16.08.2022 Issue notice to the newly added opposite party no. 2 as to why this Criminal Revision Application may not be admitted and/or disposed of at the admission stage itself and for which requisites etc. under registered cover with A/D and ordinary process must be filed within two weeks from today.

Put up this case on 13.09.2022. Till then, it will be desirable that judgment may not be pronounced by the learned Court below.

(Sanjay Prasad, J.) Kamlesh/