The State Of Jharkhand Through D.C vs Ajay Singh @ Ajay Kumar Singh
2023 Latest Caselaw 1506 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Acquittal Appeal (D.B) No. 126 of 2018

The State of Jharkhand through D.C, Bokaro                   ... ... Appellant
                                    Versus
Ajay Singh @ Ajay Kumar Singh                               .. ... Respondent

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
        HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the State of Jharkhand          : Mr. Ravi Prakash, Spl.PP
For the Respondent                  : None
                                ---------

Order No. 10 /Dated:5th April 2023

I.A No.11552 of 2018 I.A No.11552 of 2018 has been filed by the State of Jharkhand for grant of leave against the judgment of acquittal dated 6 th October 2018 passed by the learned Addl. Sessions Judge No.-II, Bokaro in S.T No.196 of 2018.

In view of the amendment in section 372 of the Code of Criminal Procedure, I.A No.11552 of 2018 stands allowed.

Acquittal Appeal (D.B) No. 126 of 2018 By virtue of the order dated 19th June 2019 lower Court records have been received.

Issue notice to the sole respondent under registered cover with A/D as well as by ordinary process for which requisites etc. must be filed within one week.

Permission to serve dasti notice through the Officer-in-Charge, Harla PS of the district of Bokaro.

Post this matter on 3rd May 2023.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.)

sudhir