Rohit Kumar @ Rohit Kapur vs The State Of Jharkhand
2023 Latest Caselaw 892 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No. 557 of 2022
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Rohit Kumar @ Rohit Kapur @ Natti @ Rohit Kumar Kapoor ... ... Petitioner Versus The State of Jharkhand ... ... Opp. Party

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CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Petitioner : Mr. Santosh Kumar, Advocate For the State : Mrs. Shweta Singh, Addl.P.P.

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Order No. 05: Dated: 23 February, 2023 rd

Learned counsel for the petitioner seeks permission to withdraw this criminal revision application in view of the fact that the judgment in this case has already been delivered and this criminal revision application has become infructuous.

Accordingly, the criminal revision application is dismissed as withdrawn.

(Navneet Kumar, J.) MM