Wasim Raja @ Wasim Raza Khan vs The State Of Jharkhand
2024 Latest Caselaw 4803 Jhar

Jharkhand High Court

Wasim Raja @ Wasim Raza Khan vs The State Of Jharkhand on 2 May, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                 IN THE HIGH COURT OF JHARKHAND AT RANCHI

                              Cr. Revision No. 311 of 2019

        Wasim Raja @ Wasim Raza Khan                     ...     ...      Petitioner
                                            Versus
        The State of Jharkhand                           ...     ...     Respondents

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CORAM: HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Ms. Neeharika Majumdar, Advocate For the Opposite Party : Mr. Nilesh Kumar, Advocate : Mrs. Sonal Sodhavi, Advocate For the State : Mr. Pankaj Kumar, Advocate : Mr. Anup Pawan, APP

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nd 06/02 May2024

1. Learned counsel for the parties are present.

2. The matter arises out of judgment of acquittal passed by the Trial Court and upheld by the Appellate Court.

3. Learned counsel for the petitioner has argued the case at length.

4. From the records, it appears that there is a counter case also.

5. Learned counsel for the Opposite Party is directed to inform this Court about the status of the counter case.

6. Post this case for further hearing on 9th May 2024.

(Anubha Rawat Choudhary, J.) Aditi