Sona @ Somra @ Gudku @ Ajay Oraon vs The State Of Jharkhand
2021 Latest Caselaw 3661 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (DB) No. 637 of 2020
        Sona @ Somra @ Gudku @ Ajay Oraon                    ---    --- Appellant
                                            Versus
        The State of Jharkhand                         ---          --- Respondent
                                              ---

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

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              For the Appellant          : Ms. Sunita Kumari, Adv.
              For the State              : Mrs. Priya Shreshtha, A.P.P.
                                             ---

05/28.09.2021        Learned counsel Ms. Sunita Kumari submits that the appellant

herein has preferred a Cr. Appeal (DB) No.90/2020 earlier through the learned counsel Mr. Amit Kumar Verma nominated by the High Court Legal Services Committee against the same impugned judgment dated 7th May 2019 rendered in Sessions Trial No.185 of 2018 / Sessions Trial No.87 of 2018 arising out of Gumla P.S. Case Nos.306/2017, 309/2017 and G.R. Case Nos.1060/2017, 1076/2017. The instant appeal was preferred in pure ignorance of the earlier appeal filed by the same appellant. It is submitted that the stamp reporter had also not pointed out about institution of another appeal by the same appellant against the same impugned judgment earlier. Inquiries by the learned counsel for the appellant from the office also did not reveal that the appeal has already been preferred by the same appellant. Therefore, by pure inadvertence on account of ignorance and illiteracy of the appellant who is a member of scheduled tribe community from the District of Gumla, the present appeal was again preferred. Learned counsel for the appellant seeks apology for this bonafide error. She, therefore, seeks to withdraw this appeal unconditionally.

Learned A.P.P. Mrs. Priya Shreshtha appears for the State. Having regard to the circumstances disclosed above, permission to withdraw this appeal is allowed. Present appeal is dismissed as withdrawn. Let the instant order be kept on record of the other Cr. Appeal (DB) No.90/2020 as well. I.A. Nos. 6499/2020 and 6500/2020 are closed.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/