Kalicharan Gautam vs The State Of Jharkhand
2022 Latest Caselaw 803 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.1306 of 2019

       Kalicharan Gautam                           ......           Petitioner
                              Versus

       1.   The State of Jharkhand
       2.   Mukesh Kumar                           ......        Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner : Mr. Binod Kumar, Advocate For the State : Mr. Sardhu Mahto, 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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02/Dated: 02nd March, 2022

1. The present revision application has been filed against the judgment dated 17.07.2019, passed by the court of learned Judicial Magistrate, 1st Class, Bokaro in Complaint Case No.1125 of 2017, corresponding to T. R. No.807 of 2019 whereby the O.P. No.02 has been acquitted from the charge under Section 138 of the Negotiable Instruments Act.

2. At the very outset, it has been submitted by the learned counsel for the revisionist that the matter has been settled between the parties and as such seeks permission to withdraw the present criminal revision application.

3. Learned A.P.P is present.

4. Permission is accorded. The present criminal revision application stands dismissed as withdrawn.

5. Pending interlocutory application, if any, stands disposed of.

(Rajesh Kumar, J.) Chandan/-