Ms. Apurva Pathak vs Unknown
2022 Latest Caselaw 4629 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Cr. Revision No.449 of 2006
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CORAM : HON'BLE MR. JUSTICE DEEPAK ROSHAN

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For the Petitioner :Ms. Apurva Pathak, Adv. For the Opp. Party-Sate :Mrs. Sweta Singh, APP

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9/18.11.2022 Heard Ms. Apurva Pathak, learned Amicus. She assailed the impugned judgment on the ground that essential elements of Section 494 are not fulfilled in this case. She further referred the judgment in the case of Parminder Kaur & Ors. Vs. the State of Punjab, reported in (2020) 8 SCC 811 and in the case of Bhaurao Shankar Lokhande Vs. Maharastra report in AIR 1965 SC 1564 and in the case of Digamber Vaishnaw Vs. State of Chhattisgarh. She further contended that prosecution failed to give best evidence and also submitted a written notes of argument.

Learned APP is present and opposed the prayer of the learned Amicus.

Put up this case on 6.01.2023.

(Deepak Roshan, J.) Fahim/-