Gopal Singh vs The State Of Jharkhand
2023 Latest Caselaw 2211 Jhar

IN THE       HIGH COURT OF JHARKHAND AT RANCHI
                     Cr. Revision No. 03 of 2016
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Gopal Singh ...... .... 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. Shailesh Kr. Singh, Advocate For the State : Ms. Mahua Palit, A.P.P

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04/ Dated 19.06.2023

From perusal of the record, it transpires that the judgment dated 17.10.2015 passed in Cr. Appeal No.168 of 2015 which is the impugned in this criminal revision was passed by the undersigned in the capacity of Sessions Judge, Dhanbad.

Let this case 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.)