Md. Imran vs The State Of Jharkhand
2022 Latest Caselaw 953 Jhar

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.831 of 2020

       Md. Imran                               ......         Petitioner
                               Versus

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

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For the Petitioner : None For the State : Mr. N. K. Singh, A.P.P

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

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th 06/Dated: 09 March, 2022

1. On repeated calls, nobody appears on behalf of the revisionist.

2. The impugned judgment, passed under Section 125 of the Cr.P.C, is an ex-parte order.

3. With a view to give one more chance to the revisionist, put up this case on 06.04.2022.

(Rajesh Kumar, J.) Chandan/-