Vikash Kumar Baidh @ Vikash Kumar ... vs The State Of Jharkhand
2022 Latest Caselaw 3686 Jhar

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                Acq. Appeal (C) No. 101 of 2019
              Vikash Kumar Baidh @ Vikash Kumar Jain         ...          ...         Appellant
                                            Versus
              1. The State of Jharkhand
              2. Anil Kumar Kothari                          ...          ...         Respondents
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CORAM: HON'BLE MR. JUSTICE RAJESH KUMAR

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              For the Appellant                 : none
              For the State                     : Mr. Sardhu Mahto, APP
                                               ---
06/13.09.2022:           None appears for the appellant.

Present appeal has been filed against the judgment of acquittal dated 30.01.2019 passed by learned J.M., 1st Class, Bokaro in C.P. Case No.789 of 2010.

In view of the order dated 16.08.2022 passed in Acquittal Appeal No.144 of 2019, the appeal will lie before the Sessions Judge not before the High Court.

Accordingly, it is hereby, dismissed. However, the appellant is at liberty to work out his remedy before an appropriate forum.

Pending I.A., if any, stands disposed of.

(Rajesh Kumar, J.)

Ravi/