Sanjay Chauhan vs The State Of Jharkhand
2023 Latest Caselaw 2303 Jhar

IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 594 of 2016
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Sanjay Chauhan ...... .... Petitioner Versus The State of Jharkhand ..... .... Opp. Party

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CORAM : HON'BLE MR. JUSTICE AMBUJ NATH

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For the Petitioner : Mr. Sabyasanchi, Advocate For the State : Mr. Pankaj Kumar, Advocate

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03/ Dated 13.07.2023

From perusal of the record, it transpires that the impugned judgment passed in Cr. Appeal No.109/2013 dated 12.04.2016 has been passed by the undersigned in the capacity of Sessions Judge, Dhanbad.

Let this revision application go out of my list so as to be listed before an appropriate Bench after the permission of Hon'ble the Chief Justice.

BS/                                                        (Ambuj Nath, J.)