Fakharun Nisha vs The State Of Jharkhand
2022 Latest Caselaw 3200 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Acq. Appeal No. 17 of 2022
                                          ....

              Fakharun Nisha                                   ....    Appellant
                                          Versus
             1. The State of Jharkhand
             2. Md. Anwar @ Bhutka
             3. Mehrun Nisha                                    .... Respondents
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant             : Mr. N.K.Sahani, Adv.
                For the State                 : Mrs. Priya Shrestha, Spl. P.P.
                                              ....

03/16.08.2022            The present appeal has been preferred by the victim against the order of

acquittal passed by the appellate court vide judgment dated 24.02.2022.

In view of the order passed by this Court on 16.08.2022 in Acquittal Appeal No.144 of 2019, the present appeal is maintainable.

Issue notice upon the respondent Nos.2 and 3 by both processes i.e. by registered post with A/D as well as ordinary process, for which requisites etc. must be filed within two weeks.

Call for the scanned copy of lower court record from the court concerned.

(Rajesh Kumar, J.) Shahid/