Johnson Vikas Lakra @ Vikas Lakra vs The State Of Jharkhand
2025 Latest Caselaw 6327 Jhar

Jharkhand High Court

Johnson Vikas Lakra @ Vikas Lakra vs The State Of Jharkhand on 9 October, 2025

Author: Sanjay Prasad

Bench: Sanjay Prasad

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (SJ) No. 821 of 2025
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Johnson Vikas Lakra @ Vikas Lakra, aged about 28 years, S/o - Jyotish Lakra, Resident of Village- Banai Bartoli, PO + PS-Basia, District- Gumla ...... Appellant Versus The State of Jharkhand ...... Respondent

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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Ms. Soumya Pandey, Advocate Ms. Shalu Kumari, Advocate For the State : Mr. Shailesh Kumar Sinha, A. P. P. .....

03/09.10.2025 Ms. Soumya Pandey, learned counsel for the appellant has appeared through Video Conferencing. Audio and Video Quality are proper. Mr. Shailesh Kumar Sinha, learned APP is present.

2. Ms. Soumya Pandey, learned counsel for the appellant seeks permission to withdraw the present Cr. Appeal (SJ) No. 821 of 2025.

3. Learned counsel for the State has submitted that the appellant has also challenged this impugned judgment before the learned Sessions Judge, Gumla and the judgment of the learned Trial Court has been affirmed by the learned Sessions Judge, Gumla and against which, Criminal Revision Application has been filed by the appellant before this Court.

4. In view of the submission made by the learned counsel for the appellant, the learned counsel for the appellant is permitted to withdraw this Cr. Appeal (SJ) No. 821 of 2025.

5. Accordingly, the instant Cr. Appeal (SJ) No. 821 of 2025 is dismissed as withdrawn.

6. I.A. No. 12941 of 2025 is also rejected and not pressed for.

(Sanjay Prasad, J.) Dated 09.10.2025 Kamlesh/