Sanjay Kumar vs State Of Jharkhand And Others ... ... ...
2024 Latest Caselaw 9650 Jhar

Jharkhand High Court

Sanjay Kumar vs State Of Jharkhand And Others ... ... ... on 25 September, 2024

Author: Anubha Rawat Choudhary

Bench: Anubha Rawat Choudhary

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI

                                 Cr. Rev. No. 1717 of 2017

                 Sanjay Kumar                                     ...     ...     Petitioner
                                          Versus
                 State of Jharkhand and others ...              ...       Opposite Parties
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CORAM :HON'BLE MRS. JUSTICE ANUBHA RAWAT CHOUDHARY

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For the Petitioner : Mr. Pandey Neeraj Rai, Advocate : Mr. Rohit Ranjan Sinha, Advocate For the State : Mr. Sunil Kumar Dubey, APP

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13/25.09.2024 Learned counsel for the parties are present.

2. Learned counsel for the petitioner submits that the petitioner is the complainant and both the learned Courts have passed judgments against him primarily by referring to section 300 of Code of Criminal Procedure and also on the ground that the petitioner has not been able to prove his case by adducing appropriate evidence.

3. The opposite party nos. 2 and 3 has not entered appearance in spite of service of notice .

4. Learned counsel for the opposite party- State submits that the matter be posted tomorrow for his arguments to enable him to go through the records.

5. Post this case tomorrow i.e. on 26th September 2024.

(Anubha Rawat Choudhary, J.) Pankaj