Mr. Ankit Kumar vs Unknown
2022 Latest Caselaw 3711 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Rev. No.477 of 2004
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Mr. Ankit Kumar, Adv. For the Opp. Party-State : Mr. Arup Kumar Dey, APP For the O.P.No.2-7 : Mr. Indu Shekhar Gupta, Adv.

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08/14.09.2022 Mr. Ankit Kumar, learned counsel for the petitioner submits that though it is revision application, but before 2005 the victim was not having right to file acquittal appeal and that is the reason the instant application has been filed. In this regard he has also referred the judgment passed in the case of Joseph Stephen and ors. Vs. Santhanasamy & ors. reported in 2022 live law (SC) 83.

Further learned counsel for the petitioner intends to file short synopsis and list of date.

In view of the aforesaid submission, let this case be posted on 21.10.2022.

(Deepak Roshan, J.)

Fahim/-