Surendra Kumar vs The State Of Jharkhand & Anr
2022 Latest Caselaw 849 Jhar

          IN         THE HIGH COURT OF JHARKHAND AT RANCHI
                                       Cr.M.P. No. 1202 of 2018

              Surendra Kumar                                   .....   ...    Petitioner
                                    Versus
      The State of Jharkhand & Anr.                    ..... ...      Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Manish Kumar, Advocate. For the State : Mrs. Vandana Bharti, A.P.P.

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08/ 03.03.2022 This petition has been filed against the judgment dated 19.02.2018 passed by the learned Sessions Judge, East Singhbhum, Jamshedpur, in Criminal Appeal No. 155 of 2017. It appears that this order is revisable.

Learned counsel appearing for the petitioner seeks permission to convert this criminal miscellaneous petition into the criminal revision within four weeks.

Permission is accorded.

(Sanjay Kumar Dwivedi, J.) Amitesh/-