Mithlesh Kumar vs The State Of Jharkhand
2023 Latest Caselaw 3454 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                       Cr. Revision No. 1561 of 2018
      Mithlesh Kumar                         ......           Petitioner
                            Versus
      1.The State of Jharkhand
      2.Bhola Singh                         .......       Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Chandan Kumar, Advocate For the State : Mr. Ashutosh Anand, AAG-III For the O.P. No.2 : Mr. Sehbaj Akhtar, Advocate

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th 04/Dated: 11 September, 2023

Mr. Sehbaj Akhtar, learned counsel, has appeared on behalf of the O.P. No.2 by filing Vakalatnama in the matter.

Mr. Ashutosh Anand, learned AAG-III appearing for the State in support of his argument has relied upon the judgment of the Hon'ble Supreme Court reported in (2019) 5 SCC 384 (Rupali Devi vs. State of Uttar Pradesh and Ors.) and (2020) 10 SCC 92 (Kaushik Chatterjee vs. State of Haryana and Ors.) On the request of the learned counsel for the petitioner, put up this case on 20.09.2023.

(Sanjay Prasad, J.) Saket/-