Amit Kumar Sinha vs The State Of Jharkhand & Anr. .... .... ...
2024 Latest Caselaw 4795 Jhar

Jharkhand High Court

Amit Kumar Sinha vs The State Of Jharkhand & Anr. .... .... ... on 2 May, 2024

Author: Subhash Chand

Bench: Subhash Chand

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                             Cr. Rev. No.206 of 2024

        Amit Kumar Sinha                                    .....   ... Petitioner
                                  Versus
        The State of Jharkhand & Anr.                          .... .... Opposite Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Petitioner : Mr. Rishi Pallava, Advocate For the State : Mr. Rajneesh Vardhan, APP

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02/02.05.2024 Learned counsel for the petitioner has submitted that against the impugned judgment inadvertently instant criminal revision has been preferred, therefore, he wants to withdraw this criminal revision with liberty to avail appropriate remedy.

Learned APP for the State has no objection for the same. In view of the prayer made by learned counsel for the petitioner, this criminal revision is dismissed as withdrawn at the initial stage.

(Subhash Chand, J.) RKM