Surya Narayan Singh And Others vs The State Of Jharkhand And Others
2022 Latest Caselaw 562 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Criminal Revisional Jurisdiction)

                   Criminal Revision No. 925 of 2015

Surya Narayan Singh and others                           ... ... Petitioners
                             Versus
The State of Jharkhand and others                    ... ... Opposite Parties
                              -----------------

(Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioners : Mr. Sudhanshu Shekhar Choudhary, Advocate For the State : Mrs. Vandana Bharti, APP For OP Nos. 2 to 7 : Mr. Manoj Kumar Sah, Advocate

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Order No.04/ Dated: 18th February 2022

The petitioners have approached this Court under section 397 read with section 401 of the Code of Criminal Procedure against the judgment passed by the District & Additional Sessions Judge-II, Godda in Cr. Revision No. 25/2012/68/2012.

Mr. Sudhanshu Shekhar Choudhary, the learned counsel for the petitioners, submits that the order dated 24th June 2015 passed by the Sessions Court is in the revision petition filed by the opposite party and, therefore, the present petitioners can maintain a second revision petition in the High Court against the said order.

The learned counsel for the petitioners undertakes to produce copy of the judgment on this point on the next date of hearing.

Post this matter on 8th April 2022 under the heading "Final Disposal".

(Shree Chandrashekhar, J.) RKM