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Jawahar Prasad Singh vs The State Of Jharkhand
2021 Latest Caselaw 3714 Jhar

Citation : 2021 Latest Caselaw 3714 Jhar
Judgement Date : 29 September, 2021

Jharkhand High Court
Jawahar Prasad Singh vs The State Of Jharkhand on 29 September, 2021
                      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Cr.M.P. No. 1566 of 2019
                    Jawahar Prasad Singh, aged about 54 years, son of Late Satyadeo
                    Singh, resident of Anand Vihar, Haris Pandey Path, Dimna Road,
                    Mango, P.O. Mango, P.S. MGM, Town Jamshedpur, District East
                    Singhhum                                        ... Petitioner
                                           -Versus-
               1.   The State of Jharkhand
               2.   Rakesh Kumar, son of Birendra Singh, resident of H.No.77, Kamal Kutir,
                    New Hill View Colony, Road No.3, MGM, P.O. & P.S. MGM, Town
                    Jamshedpur, District- East Singhbhum            ... Opposite Parties
                                                -----

CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

-----

For the Petitioner : Mr. Md. Zaid Ahmed, Advocate For the Opposite Party-State : Mr. Ravi Prakash, Spl.P.P.

-----

02/29.09.2021. Heard Mr. Md. Zaid Ahmed, learned counsel for the petitioner and

Mr. Ravi Prakash, learned Spl.P.P. for the opposite party-State.

This criminal miscellaneous petition has been taken through Video

Conferencing in view of the guidelines of the High Court taking into account

the situation arising due to COVID-19 pandemic.

This petition has been filed for grant of special leave to appeal against

the judgment dated 04.07.2018 passed by the learned Judicial Magistrate,

1st Class, Jamshedpur in C/1 Case No.1979 of 2015, whereby, opposite party

no.2 has been acquitted.

In view of the judgment dated 19.09.2018 passed by the Full Bench

of this Court in Cr. Appeal (SJ) No.1281 of 2016 along with analogous cases,

this petition is not maintainable.

Accordingly, this criminal miscellaneous petition stands dismissed with

the liberty to the petitioner, if so advised, to avail other remedy available

under the law. If any limitation arises, the pendency of this petition shall be

taken into account.

(Sanjay Kumar Dwivedi, J.) Ajay/

 
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