Anup Minz vs The State Of Jharkhand And Others
2022 Latest Caselaw 2256 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        (Criminal Revisional Jurisdiction)

                     Criminal Revision No. 1406 of 2016

Anup Minz                                                         ... Petitioner
                                     Versus
The State of Jharkhand and others                            ... Opposite Parties
                                      -------

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR For the Petitioner : Mrs. Bandana Sinha, Amicus For the State : None

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Order No. 07/Dated: 24th June 2022

No one appears for the State.

Mrs. Bandana Sinha, the learned Amicus submits that in view of proviso to section 372 of the Code of Criminal Procedure the complainant should have preferred an appeal against the appellate judgment.

The learned Amicus shall examine the issue and provide judgment, if any, on the subject.

Post the matter on 05th August 2022.

(Shree Chandrashekhar, J.)

Tanuj/-