Ashok Mandal vs The State Of Jharkhand
2023 Latest Caselaw 3632 Jhar

IN THE HIGH COURT OF JHARKHAND AT RANCHI
             Cr. Revision No. 155 of 2023

Ashok Mandal                                              ..... ......      Petitioner
                                               Versus
The State of Jharkhand                                      .... .... Opp. Party
                        ------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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           For the Petitioner              : Mr. Anuj Kumar Trivedi, Advocate
           For the State                   : None
                                               --------
                                th

Order No.07 /Dated: 27 September, 2023 Learned counsel for the petitioner is present. No one appears on behalf of the State. This Criminal Revision has been preferred against the judgment dated 14.12.2022 passed by the learned Additional Sessions Judge-II cum Special Judge, Cyber Crime, Giridih in connection with Giridih (Cyber) P.S. Case No.24 of 2022, whereby the release application of the vehicle has been rejected by the learned Court below.

Admit.

Office is directed to call for the scanned copy of the Lower Court Records along with complete case diary.

List this case on 18.10.2023.

(Subhash Chand, J.) Madhav/-