Rajiv Kumar Kishan @ Rajiv Kumar ... vs The State Of Jharkhand & Anr
2023 Latest Caselaw 1936 Jhar

   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Revision No. 931 of 2022

Rajiv Kumar Kishan @ Rajiv Kumar Keshan @ Rajeev Kumar Kishan
                                              ... ... Petitioner
                               Versus
The State of Jharkhand & Anr.                ... ... Opposite Parties
                              ------

CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Petitioner : Mr. Yogesh Modi, Advocate;

Mr. Nilesh Modi,Advocate For the State : Mr. Ravi Prakash, Spl.P.P.

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th Order No.04/Dated: 4 May, 2023 When the matter is called out, both the learned counsels have appeared.

The learned counsel for the petitioner pointed out from the complaint petition of opposite party No.2 that she was a consenting party and that two rooms were booked in a hotel but both the parties were stayed together and further submitted that during investigation it has come that initially two separate rooms were booked and in second time no room was booked and, therefore, allegation against the petitioner cannot be sustained.

The learned counsel for the petitioner relied upon the following judgments:

1. 2017 (3) East Cr. C. 441 [Ashok Mahto @ Ashok Kumar v. State of Jharkhand & Anr.]

2. 2007 (4) JLJR (SC) 59 [Pradeep Kumar @ Pradeep Kumar Verma v. State of Bihar]

3. (2019)18 SCC 191 [Dhruvaram Murlidhar Sonal v. State of Maharashtara]

Learned counsel for the State has submitted that he seeks time to make proper reply to the judgments cited by the learned counsel for the petitioner.

Accordingly up up in the next week.

In the meantime, the learned counsel for the State is directed to file counter-affidavit.

(Ratnaker Bhengra, J.) KNR