Jharkhand High Court
Amitabh Bagchi @ Amit Bagchi vs The State Of Jharkhand. ..... .... ... on 23 November, 2022
Author: Deepak Roshan
Bench: Deepak Roshan
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 975 of 2009
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1. Amitabh Bagchi @ Amit Bagchi
2. Tauhid Mullah @ Kartik ..... .... Petitioners Versus The State of Jharkhand. ..... .... Opposite Party CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN
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For the Petitioner : Mr. Jitendra S. Singh, Adv. For the O.P.-State :Mr. Azimuddin, APP .........
06/23.11.2022 Heard learned counsel for the parties.
2. Mr. Jitendra S. Singh, learned counsel for the petitioner submits that the instant revision has been preferred against the judgment dated 4.09.2009, whereby the trial court has allowed the prayer for Narco Analysis and Polygraph test of the petitioner. Further learned counsel for the petitioner does not want to press this case as the same has become infructuous.
3. Learned counsel for the State does not have any objection.
4. In view of the aforesaid fact, the instant criminal revision application, is hereby, dismissed as not pressed.
(Deepak Roshan, J.) Fahim/-