Ram Narayan Chaudhary @ Ram ... vs The State Of Jharkhand
2022 Latest Caselaw 3772 Jhar

       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Criminal Revisional Jurisdiction)
                Criminal Revision No. 695 of 2015
Ram Narayan Chaudhary @ Ram Narayan Chowdhry, s/o late Jetu
Choudhary, the then Executive Engineer, R.E.F.(Works), Division,
Daltonganj, r/o Adarsh Bihar Colony, Sheikhpura, PO & PS-
Sheikhpura, District- Patna (Bihar).              ... Petitioner

                                Versus

The State of Jharkhand                                     ... Opposite Party

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner          : Mr. Krishna Murari, Advocate
                              Mr. Raj Vardhan, Advocate
For the State               : Mr. Praful Jojo, APP
                               ---------

Order No.6/Dated: 19th September 2022

In GR Case No. 749 of 1989, Ram Narayan Chaudhary @ Ram Narayan Chowdhry and Chandra Shekhar Prasad were put on trial. They were convicted and sentenced by the learned Sub Divisional Judicial Magistrate, Palamau at Daltonganj for committing various offences, against which Ram Narayan Chaudhary @ Ram Narayan Chowdhry preferred Criminal Appeal No. 17 of 2006 and Chandra Shekhar Prasad has filed Criminal Appeal No. 22 of 2006.

2. By common judgment dated 24th March 2015, both the criminal appeals were dismissed.

3. Chandra Shekhar Prasad filed Criminal Revision No. 491 of 2015 which was listed along with Criminal Revision No. 695 of 2015 which has been filed by Ram Narayan Chaudhary @ Ram Narayan Chowdhry.

4. By an order dated 12th September 2022, Criminal Revision No. 491 of 2015 has been withdrawn by the legal heir of Chandra Shekhar Prasad who died during pendency of the said criminal revision petition.

5. Mr. Raj Vardhan, the learned counsel states that on instruction of the son of Ram Narayan Chaudhary @ Ram Narayan Chowdhry, he has filed IA No. 8035 of 2022 in which a prayer for 2 Criminal Revision No. 695 of 2015

substitution in place of the original petitioner in the present criminal revision petition has been made.

6. In view of the statements made in I.A No.8035 of 2022, Sanjiv Kumar is substituted in place of Ram Narayan Chaudhary @ Ram Narayan Chowdhry.

7. Registry to carry out necessary corrections in the cause title and other places.

8. Substituted petitioner who is the son of Ram Narayan Chaudhary @ Ram Narayan Chowdhry has made a prayer for withdrawing the criminal revision petition.

9. There is no opposition to this prayer.

10. Accordingly, I.A No. 8035 of 2022 is allowed.

11. Accordingly, Criminal Revision No. 695 of 2015 is dismissed as withdrawn.

(Shree Chandrashekhar, J.)

Amit/