Mahendra Singh & Others vs The State Of Jharkhand & Another
2022 Latest Caselaw 3168 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                               Cr.M.P. No. 211 of 2021
               Mahendra Singh & others                                ... Petitioners
                                         -Versus-
               The State of Jharkhand & another                       ... Opposite Parties
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CORAM: HON'BLE MR. JUSTICE SANJAY KUMAR DWIVEDI

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For the Petitioners : Mr. Ranjit Kumar Tiwari, Advocate For the Opposite Party-State : Mr. Bhola Nath Ojha, A.P.P. For Opposite Party No.2 : Mr. Deepak Kumar Prasad, Advocate

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09/12.08.2022. An appeal shall lie from any judgment, sentence or order, not being

an interlocutory order of a Special Court or an Exclusive Special Court to the

High Court both on facts and on law under Section 14A of the Scheduled

Castes and Scheduled Tribes (Prevention of Atrocities) Act, 1989.

In view of this fact, learned counsel for the petitioners submits that

he may be permitted to convert this petition into an appeal.

Let him do so.

After conversion of the petition into an appeal, the Office shall

proceed in accordance with law.

(Sanjay Kumar Dwivedi, J.) Ajay/