Amulya Rajwar And Another vs The State Of Jharkhand And Another
2022 Latest Caselaw 2695 Jhar

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

                         Cr. Rev. No. 374 of 2015

Amulya Rajwar and another                                        ... Petitioners

                                     Versus
The State of Jharkhand and another                           ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioners : Mr. Shekhar Prasad Sinha, Advocate For the State : Mrs. Shweta Singh, APP For OP No. 2 : Ms. Shivani Jaluka, Amicus

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Order No. 06/Dated: 15th July 2022

Ms. Shivani Jaluka, the learned Amicus appears and argued this criminal revision on behalf of OP No. 2.

Mrs. Shweta Singh, the learned APP referred to the judgment in "Chandi Kumar Das Karmarkar v. Abanidhar Roy" 1965 (1) Cri LJ 496 and "State of Rajasthan v. Pooran Singh" 1977 Cri LJ 1055.

For further consideration, post the matter on 12th August 2022.

(Shree Chandrashekhar, J.)

Tanuj/-