Mr. Sanjeev Thakur vs Unknown
2022 Latest Caselaw 2169 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Revision No.792 of 2004
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioners : Mr. Sanjeev Thakur, Adv. For the Opp. Party-State : Mr. Tapas Roy, APP

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06/13.06.2022 Heard Mr. Sanjeev Thakur, learned counsel for the petitioner and Mr. Tapas Roy, learned counsel for the State.

2. Mr. Sanjeev Thakur submits that after going through the trial courts judgment it is clear that petitioner has been acquitted for the charge under Section 406 IPC; as such the trial courts has accepted that there was no delivery of property and since there was no delivery of property, Section 420 IPC will not be attracted.

3. Mr. Tapas Roy, learned APP shall reply on this issue on the next date of hearing.

4. Put up this case on 23.6.2022.

(Deepak Roshan, J.)

Fahim/-