Chitranjan Sao vs The State Of Jharkhand
2023 Latest Caselaw 2335 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 243 of 2018
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Chitranjan Sao ...... Petitioner Versus The State of Jharkhand ...... Opp. Party

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Brij Bihari Sinha, Advocate For the State : Mr. Anup Pawan Topno, A. P. P.

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09/17.07.2023 Learned counsel for the State is directed to ascertain the criminal antecedent report of the petitioner.

Office is directed to inform that as to whether co-convict, Rajeev Nandan @ Raju Patel has preferred any Criminal Revision Application challenging the judgment dated 31.07.2015 passed by the learned Court below in Criminal Appeal No. 101 of 2009 before this Court or not ?

Put up this case on 10.08.2023.

(Sanjay Prasad, J.) Kamlesh/