Gaurav Verma vs The State Of Jharkhand
2025 Latest Caselaw 4660 Jhar

Jharkhand High Court

Gaurav Verma vs The State Of Jharkhand on 8 April, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

IN THE HIGH COURT OF JHARKHAND AT RANCHI
            Cr. Revision No. 945 of 2024
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Gaurav Verma, aged about 32 years, son of Vishnu Dayal Sharma, resident of Government Quarter F-2, Atchutapuram, Meknasi Hill, Gajuwaka, Vizag, P.O. and P.S. Gajuwaka, District- Vishakhapatnam, A.P ......Petitioner Versus

1. The State of Jharkhand

2. Amita Kumari wife of Gaurav Verma and daughter of Ajeet Prasad, resident of at House No. 104-A, Swarnakar Mohalla, near Hanuman Mandir, Pithoria, P.O. and P.S. Pithoria, District- Ranchi, Jharkhand ......Opp. Parties WITH Cr. Revision No. 325 of 2025

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Gaurav Verma, aged about 45 years, son of Vishnu Dayal Sharma, resident of Government Quarter F-2, Atchutapuram, Meknasi Hill, Gajuwaka, Vizag, P.O. and P.S. Gajuwaka, District- Vishakhapatnam, Andhra Pradesh ......Petitioner Versus

1. The State of Jharkhand

2. Amita Kumari wife of Gaurav Verma and daughter of Ajeet Prasad, resident of at House No. 104-A, Swarnakar Mohalla, near Hanuman Mandir, Pithoria, P.O. and P.S. Pithoria, District- Ranchi, Jharkhand ......Respondents

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Kripa Shankar Nanda, Advocate (Cr. Revision No. 945 of 2024) (Cr. Revision No. 325 of 2025) For the State : Mr. Shailendra Kumar Tiwari, Spl.P.P (Cr. Revision No. 945 of 2024)

: Mr. Bishambhar Shastri, A.P.P (Cr. Revision No. 325 of 2025) For the Resp.No.2 : Mr. Rishu Ranjan, Advocate (Cr. Revision No. 945 of 2024) (Cr. Revision No. 325 of 2025)

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Order No: 04/ Dated: 08.04.2025 Heard Mr. Kripa Shankar Nanda, learned counsel for the petitioner in Criminal Revision No. 945 of 2024 and Criminal Revision No. 325 of 2025, Mr. Shailendra Kumar Tiwari, learned counsel for the State in Criminal Revision No. 945 of 2024, Mr. Bishambhar Shastri, learned counsel for the State in Criminal Revision No. 325 of 2025 and Mr. Rishu Ranjan, learned counsel for the O.P No. 2 in Criminal Revision No. 945 of 2024 and Criminal Revision No. 325 of 2025.

2. Learned counsel for the petitioner has enclosed the demand draft of Rs. 8,00,000/- and Rs. 8,00,000/- respectively in the light of Joint Compromise Petition and the settlement arrived before the JHALSA which has been admitted by the learned counsel for the O.P No.2.

3. Learned counsel for the O.P No.2 has submitted that he has received the demand draft from the learned counsel for the petitioner which has been handed over to the O.P No. 2 or her guardian in due course.

4. The Judgment is reserved.

5. Put up this case on 17th April 2025 "For Judgment".

(Sanjay Prasad, J.) Avinash/