Kamal Deo Mandal vs The State Of Jharkhand
2024 Latest Caselaw 1013 Jhar

Jharkhand High Court

Kamal Deo Mandal vs The State Of Jharkhand on 1 February, 2024

Author: Subhash Chand

Bench: Subhash Chand

                    IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           Cr. Revision No.957 of 2023

           Kamal Deo Mandal                               .....   ... Petitioner
                                     Versus
       1.The State of Jharkhand
       2.Soni Kumari
       3.Anushu Priya                               .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Sanjay Kumar, Advocate For the State : Mrs. Anuradha Sahay, Advocate For the O.P. Nos.2 & 3 : Mr. Sunil Singh, Advocate

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st 05/1 February, 2024 Learned counsel for the petitioner has submitted that this criminal revision has been directed against the judgment dated 26th September, 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In view of the aforesaid submission, this criminal revision is, hereby, dismissed as withdrawn with liberty as aforesaid.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.6990 of 2023 also stands disposed of.

(Subhash Chand, J.) Rohit