Gopal Krishna Srivastava vs The State Of Jharkhand
2022 Latest Caselaw 75 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Rev. No. 1115 of 2018
             Gopal Krishna Srivastava                      ...          ... Petitioner
                                           Versus
             1. The State of Jharkhand
             2. Sudhir Yadav                               ...          ... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Lalan Kr. Singh, Adv.

             For the State                    : Mr. S.K. Sinha, APP
             For the O.P. No.2                : Mr. P.K. Sinha, Advocate
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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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05/06.01.2022: Heard the parties.

This criminal revision has been filed by the revisionist against the judgment dated 19.07.2018 passed by learned District & Addl. Sessions Judge-XII, Hazaribagh in Cr. Appeal No.110 of 2017 by which appeal filed by the revisionist against the judgment dated 04.09.2017 passed by J.M.1st Class, Hazaribagh, in Complaint No.2398 of 2013, has been dismissed.

It has been submitted by the counsel for the revisionist that the revisionist has already been died.

In view of the death of the revisionist, present criminal revision has become infructuous. Accordingly, the same is hereby, dismissed.

In view of the dismissal of the present criminal revision, both the Interlocutory Applications stand disposed of.

(Rajesh Kumar, J.)

Ravi/