Poltu Mahato vs The State Of Jharkhand
2022 Latest Caselaw 2257 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  (Criminal Revisional Jurisdiction)
                Criminal Revision No. 243 of 2015

Poltu Mahato                                           ... Petitioner
                              Versus
The State of Jharkhand                             ... Opposite Party

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR

For the Petitioner     : Mr. Raja Ravi Shekhar Singh, Amicus
For the State          : None
                             ---------

Order No.07/Dated: 24th June 2022

Mr. Raja Ravi Shekhar Singh, the learned Amicus refers to the judgment in "Madan Mohan Singh v. State of Uttar Pradesh" AIR 1954 SC 637 to put forth a contention that in cases where the sanction order does not record commission of the offence the trial Judge should not proceed in the matter and the accused stands acquitted.

For further arguments, post this matter on 12 th August 2022.

(Shree Chandrashekhar, J.)

R.K.