Nand Gopal Mishra vs The State Of Jharkhand
2022 Latest Caselaw 627 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Criminal Revision No.819 of 2019
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1. Nand Gopal Mishra

2. Sachindanand Mishra

3. Subodh Kumar Mishra

4. Umesh Prasad Mishra .... .... Petitioners Versus The State of Jharkhand .... .... Opposite Party

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioners : Mr. Anil Kr. Sinha, Adv.

For the State                          : A.P.P.
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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objections with it and submitted that the audio and video qualities are good.

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nd 07/Dated: 22 February, 2022

1. The instant criminal revision application has been filed against the impugned judgment dated 04.05.2019 passed by the learned Additional Sessions Judge-XIV, Hazaribag in Cr. Appeal No.54 of 2017 arising out of judgment dated 09.06.2017 passed by the learned J.M., 1st Class, Hazaribag in G.R. Case No.3186 of 2006 (T.R. No.108 of 2017).

2. It has been submitted by the learned counsel for the revisionists that the probation period has already expired. Thus, the present case has become infructuous by afflux of time and seeks permission to withdraw the present criminal revision.

3. Permission is accorded.

4. Accordingly, the present criminal revision application being Criminal Revision No.819 of 2019 is, hereby, dismissed as withdrawn.

(Rajesh Kumar, J.)

Amar/-