Kumar Anand vs The State Of Jharkhand
2025 Latest Caselaw 552 Jhar

Jharkhand High Court

Kumar Anand vs The State Of Jharkhand on 3 July, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Cr. Revision No. 572 of 2025
      Kumar Anand                       ......               Petitioner
                            Versus
      1.The State of Jharkhand
      2.Anurag Kumar @ Karu Burnwal
      3.Jai Krishna Burnwal
      4.Anil Kumar Burnwal
      5.Sunil Kumar Burnwal             .......            Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioner : Mr. Krishna Kumar Bhatt, Advocate : Mr. Ashutosh Ranjan, Advocate For the State : Mr. Arup Kr. Dey, APP

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rd 04/Dated:03 July, 2025 Learned counsel for the petitioner submitted that without hearing the informant-petitioner in this case, the Appellate Court has passed the impugned judgment.

2. Issue notice to the O.P. No.2 to 5 as to why this Criminal Revision Application be not admitted and/or disposed of at the time of admission stage itself, by registered post with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today, failing which this Criminal Revision Application shall stand dismissed without further reference to the Bench.

3. Put up this case on 01.09.2025.

4. Call for the scanned copy of the Trial Court Record as well as the Appellate Court Record.

(Sanjay Prasad, J.) Saket/-