Ashok Kumar Sinha vs The State Of Jharkhand
2022 Latest Caselaw 802 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1641 of 2019

       Ashok Kumar Sinha                       ......      Petitioner
                            Versus
       1.   The State of Jharkhand
       2.   Nitesh Kumar Sinha @ Nitesh Kumar
       3.   Ritesh Kumar Sinha
            @ Ritesh Kumar               ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Pratik Sen, Advocate For the State : Mr. A. P. Topno, A.P.P

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The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

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nd 03/Dated: 02 March, 2022 I.A. No.1322 of 2022

1. This interlocutory application has been filed for deleting the name of O.P. No.02 namely, Nitesh Kumar Sinha @ Nitesh Kumar since he has died on 02.12.2021 during the pendency of the present appeal.

2. I.A. No.1322 of 2022 stands allowed. Office to act accordingly.

Cr. Revision No.1641 of 2019 With I.A. No.1431 of 2022

1. I.A. No.1431 of 2022 has been filed filed by the revisionist seeking permission of this Court to withdraw the present revision application.

2. The present revision application has been filed against the judgment dated 02.12.2019, passed by the court of learned Addl. Judicial Commissioner-V, Ranchi in Cr. Appeal No.164 of 2018, whereby the appeal has been allowed and the O.P. Nos.02 & 03 have been acquitted from the charges under Sections 323 and 341 of the Indian Penal Code.

3. Learned A.P.P is present.

4. I.A. No.1431 of 2022 stands allowed and the present criminal revision application stands dismissed as withdrawn.

(Rajesh Kumar, J.) Chandan/-