Narayan Prajapati & Others vs The State Of Jharkhand & Another
2022 Latest Caselaw 2327 Jhar

                        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr.M.P. No. 1374 of 2020
               Narayan Prajapati & 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. A.K. Rashidi, Advocate For the Opposite Party-State : A.P.P. For Opposite Party No.2 : Mr. Pratik Sen, Advocate

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04/28.06.2022. This petition has been filed for quashing of cognizance order dated

28.01.2020 passed in SC/ST (Protest) Case No.137/18, T.R. No.114/19

passed by the learned Special Judge, SC/ST Act, Hazaribagh.

Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention

of Atrocities) Act envisages that an appeal will lie against the judgment or

order.

Mr. Rashidi, learned counsel for the petitioner submits that he may

kindly be allowed to convert this petition into appeal.

Prayer is allowed.

Let him do so.

After converting this petition into appeal, the office will proceed

accordingly.

(Sanjay Kumar Dwivedi, J.) Ajay/