Nimai Mandal vs The State Of Jharkhand & Anr
2023 Latest Caselaw 3244 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 229 of 2022

Nimai Mandal                                              ..... ......      Petitioner
                                               Versus
The State of Jharkhand & Anr.                                  .... .... Opp. Parties

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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Shekhar Prasad Sinha, Advocate For the State : Mrs. Nehala Sharmin, A.P.P. For the Informant : Mr. R. N. Chatterjee, Advocate

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th Order No.06 /Dated: 29 August, 2023 Learned counsel for the petitioner, learned counsel for the State and learned counsel for the opposite party No.2 are present.

This Criminal Revision has been preferred against the order dated 17.01.2022 passed by the learned Additional Sessions Judge-II, Dhanbad in Cr. Appeal No.82 of 2019, whereby the judgment dated 16.04.2019 passed by the learned Judicial Magistrate, 1st Class, Dhanbad in C.P. Case No.627 of 2015, T.R. No.1127 of 2017 has been affirmed.

Admit.

Office is directed to call for the scanned copy of Lower Court Records.

List this case for hearing on 03.10.2023.

(Subhash Chand, J.) Madhav/-