Kirit Kumar Doshi @ Babulal Joshi vs The State Of Jharkhand ... Opposite ...
2026 Latest Caselaw 130 Jhar

Jharkhand High Court

Kirit Kumar Doshi @ Babulal Joshi vs The State Of Jharkhand ... Opposite ... on 8 January, 2026

Author: Sanjay Kumar Dwivedi

Bench: Sanjay Kumar Dwivedi

                                                                              ( 2026:JHHC:331 )




                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Revision No. 123 of 2025
               Kirit Kumar Doshi @ Babulal Joshi, aged about 59 years, son of Mohanlal
               Harjivan Doshi, resident of 146, Four, Lakshya Apartment, Bhatia Basti, near
               Bal Vidya Mandir, Kadma, Jamshedpur, P.O. Kadma, P.S. Kadma, District- East
               Singhbhum                                             ... Petitioner
                                            -Versus-
               The State of Jharkhand                                ... Opposite Party
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioner : Mr. Rishav Kumar, Advocate For the State : Mr. Rajesh Kumar, A.P.P.

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05/08.01.2026 The matter relates to Mandar P.S. Case No.32 of 2004, corresponding

to G.R. Case No.1942 of 2004, pending in the Court of the learned Sub

Divisional Judicial Magistrate, Ranchi.

2. Mr. Rishav Kumar, learned counsel appearing for the petitioner submits

that the petitioner has already been acquitted vide judgment dated

18.11.2025 passed by the learned Sub Divisional Judicial Magistrate, Ranchi

in G.R. Case No.1942 of 2004. He submits that in view of that, this criminal

revision petition has become infructuous and, therefore, he seeks permission

to withdraw this petition.

3. Mr. Rajesh Kumar, learned counsel appearing for the State has got

no objection.

4. Accordingly, this criminal revision petition is dismissed as withdrawn.

(Sanjay Kumar Dwivedi, J.) Dated: 8th January, 2026 Ajay/