Prassana Kumar Dey vs The State Of Jharkhand
2023 Latest Caselaw 965 Jhar

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            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 04 of 2010
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Prassana Kumar Dey ..... .... Petitioner Versus The State of Jharkhand. ..... ....Opposite Party

CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Mr. A. K. Sahani, Adv. For the Opposite Party-State :Mr. Naveen Kumar Ganjhu, APP .........

09/27.02.2023 Heard learned counsel for the parties.

2. This revision application is directed against the judgment dated 3.09.2009 passed by learned 1st Additional Sessions Judge, Bokaro in Criminal Appeal No.10 of 2008; whereby the judgment of conviction and order of sentence dated 16.1.2008 passed by the learned S.DJ.M, Bokaro, corresponding to G.R. No. 312/2004, T.R. No.422/2008; whereby the petitioner was convicted for the offence under Section 341/323 and 504 IPC and he was directed to be paid a fine amount of Rs.1000/- as compensation to the informant under Section 5 of the Probation of Offenders Act and upon deposit the said amount, the petitioner was directed to be released from custody.

3. After some argument, learned counsel for the petitioner seeks permission to withdraw this case as according to him the same has become infructuous.

4. Learned counsel for the State does not have any serious objection.

5. In view of the aforesaid discussion, the instant criminal revision is hereby dismissed as withdrawn. I.A., if any pending is also closed.

6. Let the lower court record be sent to the court concerned forthwith.

(Deepak Roshan, J.) Fahim/-