RAMAKANT SINGH Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Notice has been served to the respondent no.2 as recorded in the Office Report dtd. 25/9/2023.

(2.) Leave granted.

(3.) The appellant has impugned the judgment dtd. 20/3/2023 passed by the learned Single Judge of the High Court on a petition under Sec. 482 of the Code of Criminal Procedure, 1973 (for short, "CrPC").