Premchandra Singh @ Prem Chand Singh vs The State Of Jharkhand
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Jharkhand High Court

Premchandra Singh @ Prem Chand Singh vs The State Of Jharkhand on 2 May, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

      IN THE HIGH COURT OF JHARKHAND AT RANCHI

                 Cr. Revision No. 362 of 2024
      1.Premchandra Singh @ Prem Chand Singh
      2.Jagdeo Prasad Singh                  ......        Petitioners
                            Versus
      1.The State of Jharkhand
      2.Shyam Babu Arya                    .......         Opp. Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Petitioners : Mr. Rahul Kumar, Advocate For the State : Mr. Subodh Kr. Dubey, APP For the O.P. No.2 : Mr. S.K. Tiwary, Advocate

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nd 08/Dated: 02 May, 2025 Learned counsel for the petitioner submitted that the Co- ordinate Bench (Justice Subhash Chand, as His Lordship then was) of this Court vide judgment dated 11.12.2023 passed in Cr. Revision No.758 of 2023 with Cr. Revision No.760 of 2023 has allowed the Criminal Revision of the two persons namely Musafir Thakur @ Mushafir Thakur and Ram Baran Prasad and the case of the petitioner stands on almost same and similar footing.

2. On the other hand, learned counsel for the O.P. No.2 submitted that he has not gone through the Lower Court Record and prays for time.

3. Put up this case on 30.06.2025 and till then, further proceeding pending before the learned Additional Chief Judicial Magistrate, Bokaro in connection with G.R. No.375 of 2019, arising out of Bokaro Sector 12 P.S. Case No.83 of 2018 shall remain stayed.

(Sanjay Prasad, J.) Saket/-