Rakesh Kumar Singh vs Reena Kumari @ Rina Kumari
2021 Latest Caselaw 4788 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  First Appeal No. 406 of 2018

        Rakesh Kumar Singh                                      ---   ---   Appellant
                                             Versus
        Reena Kumari @ Rina Kumari                      ---           ---   Respondent
                                             ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant : Mr. Praveen S. Dayal, Advocate For the Respondent : Mr. Amit Kr. Verma, Advocate

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11/13.12.2021 Learned counsel for the appellant submits that by way of a supplementary affidavit filed today, the appellant has brought on record the judgment of acquittal dated 31st July 2019 passed by the court of Judicial Magistrate, 1st Class, Jamshedpur in G.R. Case No.2646 of 2013 whereby the appellant has been acquitted of the charges under Sections 498A, 406 of the I.P.C. and Sections 3/ 4 of the Dowry Prohibition Act.

Learned counsel for the respondent seeks time to obtain instructions.

Matter should appear after two weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/