Shanti Manji vs The State Of Jharkhand And Others
2022 Latest Caselaw 542 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Criminal Revision No. 1390 of 2016

Shanti Manji                                                              .... . Petitioner
                                          Versus
The State of Jharkhand and others                   ... Opposite Parties
                                with
                   Criminal Revision No. 603 of 2016
Kamal Manjhi                                           .... . Petitioner
                                  Versus
The State of Jharkhand and others                   ... Opposite Parties

                                           -------

(Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner : Mr. Amit Kumar, Advocate (in Cr. Rev. No. 1390 of 2016)

Mr. Mukesh Kumar, Advocate (in Cr. Rev. No. 603 of 2016)

For the O.Ps : Mr. Mukesh Kumar, Advocate (in Cr. Rev. No. 1390 of 2016)

Mr. Amit Kumar, Advocate (in Cr. Rev. No. 603 of 2016)

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th Order No. 08 /Dated: 17 February 2022

Today Mr. Amit Kumar, the learned counsel who appears for the petitioner in Criminal Revision No. 1390 of 2016, has brought to the notice of the Court that Criminal Revision No. 469 of 2016 which is filed by the accused against the judgment in Criminal Appeal No. 35 of 2016 is also pending consideration.

Registry to post all these criminal revision petitions together tomorrow i.e. on 18th February 2022.

(Shree Chandrashekhar, J.) sudhir