Jivan Kunai @ Jiban Kunai vs Iti Kunai
2024 Latest Caselaw 1012 Jhar

Jharkhand High Court

Jivan Kunai @ Jiban Kunai vs Iti Kunai on 1 February, 2024

Author: Subhash Chand

Bench: Subhash Chand

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No.387 of 2023

       Jivan Kunai @ Jiban Kunai                  ..... ... Petitioner
                                 Versus
       1.Iti Kunai
       2.Saraswati Kunai                          .... .... Opp. Parties
                              --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

------

       For the Petitioner    : Mr. Arun Kumar, Advocate
       For the O.P.          :
                             --------
05/1 February, 2024
    st

Learned counsel for the petitioner has submitted that this criminal revision has been directed against the judgment dated 2nd August, 2022 which was ex-parte and against same, the application under Section 126(2) Cr.P.C. lies to set aside the ex-parte judgment, so he wants to withdraw this criminal revision with liberty to file an application under Section 126(2) Cr.P.C. for setting aside the ex-parte judgment before the court concerned.

In view of the aforesaid submission, this criminal revision is, hereby, dismissed as withdrawn with liberty as aforesaid.

Accordingly, I.A. No.7022 of 2023 also stands disposed of.

(Subhash Chand, J.) Rohit