Prabhu Lal vs The State Of Jharkhand
2022 Latest Caselaw 4626 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 880 of 2020
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            Prabhu Lal                                    ...... Petitioner
                                Versus
            1. The State of Jharkhand
            2. Md. Idrish                                 ...... Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Awnish Shankar, Advocate For the State : Mr. Shailendra Kumar Tiwari, Spl. P. P.

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I.A. No. 3398 of 2022

05/18.11.2022 Heard learned counsel for the petitioner and learned counsel for the State.

I.A. No. 3398 of 2022 has been filed on behalf of the petitioner to convert the present Criminal Revision Application into Criminal Appeal in view of the judgment rendered by the Hon'ble Supreme Court in the case of Joseph Stephen and Ors Vs. Santhanasamy and Ors. reported in AIR 2022 SC 670.

Learned counsel for the State raised no objection. Under the circumstances and in view of the judgment rendered by the Hon'ble Supreme Court in the case of Joseph Stephen and Ors Vs. Santhanasamy and Ors. reported in AIR 2022 SC 670, learned counsel for the petitioner is permitted to convert the Criminal Revision Application into the Criminal Appeal and office is directed to take step for further Stamp Reporting and place the matter before the Appropriate Bench.

Accordingly, I.A. No. 3398 of 2022 is allowed and stands disposed of.

(Sanjay Prasad, J.) Kamlesh/