Surya Narayan Singh And Others vs The State Of Jharkhand And Others
2022 Latest Caselaw 2254 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

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioners           : None
For the State                 : Mrs. Vandana Bharti, APP
For O.P Nos. 2 to 7           : Mr. Manoj Kumar Sah, Advocate

                             ---------

Order No.07/Dated: 24th June 2022

No one appears for the petitioners. Mr. Manoj Kumar Sah, the learned counsel appears for O.P Nos. 2 to 7. The learned counsel undertakes to produce judgment on the issue involved in the present criminal revision petition: whether a second revision at the instance of another party to a litigation is maintainable.

Post this matter on 29th July 2022.

(Shree Chandrashekhar, J.)

Amit/