Govind Pradhan vs The State Of Jharkhand
2022 Latest Caselaw 4628 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Revision No.569 of 2005
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Govind Pradhan .... .... .... Petitioner Versus The State of Jharkhand .... .... .... Opposite Party

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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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       For the Petitioner      : None
       For the State           : Mr. Jitendra Pandey, Addl.P.P.
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       Order No.07 Dated- 18/11/2022

Heard the learned Addl.P.P appearing for the State. Notice issued to the revision petitioner has returned with the report that the sole revision petitioner- Govind Pradhan who has been convicted vide judgment dated 24.05.2004 in connection with Basia P.S. Case No.55 of 2000 corresponding to G.R. No.622 of 2000 whose conviction and sentence was upheld by the learned 1st Additional Sessions Judge, Gumla in Criminal Appeal No.38 of 2004 vide judgment dated 30.03.2005 has died since long.

Hence, this Criminal Revision abates because of the death of the sole revision petitioner.

Let the order be communicated to the courts concerned.

(Anil Kumar Choudhary, J.) Animesh/