Manoj Kumar vs The State Of Jharkhand
2024 Latest Caselaw 9998 Jhar

Jharkhand High Court

Manoj Kumar vs The State Of Jharkhand on 16 October, 2024

Author: Rajesh Kumar

Bench: Rajesh Kumar

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Criminal Revision No.1069 of 2024
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Manoj Kumar, aged about 55 years, Son of Bhola Ram, Resident of Village - Gomia, Near Middle School, P.O. + P.S. - Gomia, Dist.-Bokaro .... .... Petitioner(s) Versus

1. The State of Jharkhand

2. Bipin Bihari Gope, Son of Ramdeo Gope, Resident of Village-Balumath, P.O. + P.S. - Balumath, Dist.-Latehar .... .... Opposite Party(s)

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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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For the Petitioner(s) : Mr. Razaullah Ansari, Adv. For the State : Mr. Bhola Nath Ojha, A.P.P.

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th 02/Dated: 16 October, 2024

1. The present criminal revision application has been filed against the judgment dated 08.08.2024 passed in Criminal Appeal No.89 of 2023 passed by the learned Additional Sessions Judge-II, F.T.C. (C.A.W.), Bermo at Tenughat whereby and whereunder the appeal preferred by the petitioner has been dismissed and order dated 20.05.2023 passed in Complaint Case No.863 of 2018.

2. After some arguments, learned counsel for the revisionist has relied upon the judgment reported in 2022 SCC OnLine SC 1711 in the case of Gajanand Burange versus Laxmi Chand Goyal and seeks permission to withdraw the present case with a liberty to work out his remedy in accordance with law.

3. Permission is accorded.

4. Accordingly, the present criminal revision application is hereby disposed of as withdrawn with aforesaid liberty.

(Rajesh Kumar, J.) Amar/-

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