Shobha Kumari vs The State Of Jharkhand
2022 Latest Caselaw 805 Jhar

Citation : 2022 Latest Caselaw 805 Jhar
Judgement Date : 2 March, 2022

Jharkhand High Court

Shobha Kumari vs The State Of Jharkhand on 2 March, 2022

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      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No.302 of 2020

       Shobha Kumari                               ......      Petitioner
                               Versus

       1.   The State of Jharkhand
       2.   Bharat Kumar
            @ Bharat Oraon                         ......   Opp. Parties
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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       For the Petitioner      : None
       For the State           : Ms. Lily Sahay, A.P.P
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The matter was taken up through Video Conferencing. Learned counsel for the party(s) had no objection with it and submitted that the audio and video qualities are good.

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                nd
02/Dated: 02         March, 2022

1. The present revision application has been filed against the judgment of acquittal dated 09.01.2020, passed by the court of learned Judicial Magistrate, 1 st Class, Ranchi in connection with Kotwali P.S. Case No.59 of 2014, corresponding to G.R. No.368 of 2014.

2. The office has raised the issue of maintainability.

3. On repeated calls, nobody appears on behalf of the revisionist to press the present revision application.

4. Learned A.P.P is present.

5. By way of last chance, put up this case in the next week.

(Rajesh Kumar, J.) Chandan/-