Shibu Ravidas vs The State Of Jharkhand
2023 Latest Caselaw 3521 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Revision No. 643 of 2019
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1. Shibu Ravidas

2. Indradeo Ravidas ...... Petitioners 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. M. B. Lal, Advocate For the State : Mr. Manoj Kumar Mishra, A. P. P.

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05/15.09.2023 Heard learned counsel for the petitioner and learned counsel for the State.

2. It is submitted that petitioner has filed this Criminal Revision Application challenging the framing of alternative charge under Sections 306/24 of the Indian Penal Code or alternatively under Sections 304-B/34 of the Indian Penal Code or alternatively under Sections 302/34 of the Indian Penal Code. Although, the police has submitted charge sheet under Section 306 of the Indian Penal Code.

3. It is submitted that trial is going on and trial is likely to be concluded and this Criminal Revision Application may be infructuous.

4. Learned counsel for the petitioner has placed reliance upon the judgment rendered by the Hon'ble Supreme Court in the case of Jasvinder Saini and Others Versus State (Government of NCT of Delhi) reported in (2013) 7 SCC 256. It has also been pointed out that counter affidavit has not filed by the State in light of the order dated 19.09.2019 passed by the Co-ordinate Bench of this Court.

5. Learned counsel for the State has submitted that he will file counter affidavit within three weeks from today as the file has

been recently allotted to him and earlier another learned APP was conducting the case, who is no more.

6. Under the circumstances, put up this case on 10.10.2023.

7. Till then, learned Court below shall not pronounce the judgment.

(Sanjay Prasad, J.) Kamlesh/