Rohit Shukla vs The State Of Jharkhand
2024 Latest Caselaw 5681 Jhar

Jharkhand High Court

Rohit Shukla vs The State Of Jharkhand on 12 June, 2024

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Cr. Rev. No. 1026 of 2019
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Rohit Shukla ... .... Petitioner Versus

1. The State of Jharkhand

2. Dhananjay Kumar Pandey ... .... Opp. Parties

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CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY

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For the Petitioner : Mr. A.K. Kashyap, Sr. Advocate For the State : Ms. Nehala Sharmin, S.P.P. For O.P. No. 2 : Mr. Santosh Kr. Tiwari, Advocate

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Oral Order 03 / Dated : 12.06.2024

1. The instant revision petition has been filed for quashing the order dated 17.07.2019 passed in S.T. No. 206 of 2019 whereby and whereunder, the discharge petition filed under Section 227 of Cr.P.C. has been rejected by the court below.

2. Learned counsel for the petitioner makes a prayer for call for the status report from the court below.

3. Learned counsel for the State by verifying from the Case Information System that the charge has already been framed and after recording evidence, presently the case is at the stage of judgment.

4. Considering the stage of trial, this Court is of the view that no interference is called for in the impugned order.

5. Cr. revision petition stands disposed of.

(Gautam Kumar Choudhary, J.) AKT/Satayendra

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