Abhay Kumar Mishra @ Santosh ... vs The State Of Jharkhand & Anr
2023 Latest Caselaw 2671 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 1220 of 2018
          Abhay Kumar Mishra @ Santosh Mishra.     ...Petitioner
                                  Versus
          The State of Jharkhand & Anr.       ....   ...Opp. Parties
                                --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Ranjan Kumar Singh, Advocate For the State : Mrs. Shweta Singh, A.P.P.

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08/ 07.08.2023 I.A. No. 2604 of 2019 The instant Interlocutory Application is under Section

159 of High Court Rules wherein the exemption is sought to

surrender.

The grounds given in this I.A. are found sufficient.

Accordingly, the I.A.No. 2604 of 2019 is hereby allowed.

Cr. Revision No. 1220 of 2018 This Cr. Revision has been preferred on behalf of the

petitioner against the Judgment dated 23.05.2022 passed by the

Additional Sessions Judge-II, FTC (Woman Case), Deoghar in Cr.

Appeal No. 34 of 2014 whereby the learned Addl. Sessions Judge-

II, FTC (Woman Case), Deoghar has affirmed the Judgment and

order of conviction and sentence passed on 5th March, 2014 by

the learned A.C.J.M., Deoghar in G.R. No. 174 of 2006 (T.R. No.

147 of 2014) by which the petitioner has been convicted for the

offence under Section 498(A) of the Indian Penal Code and

sentenced to undergo S.I. for 02 years with a fine of Rs. 5,000/-

and in default of payment of fine the petitioner shall further

undergo S.I. for 04 months.

Admit.

List this Cr. Revision on 14.08.2023.

(Subhash Chand, J.) P.K.S.