Pramila Devi & Ors vs The State Of Jharkhand & Anr
2023 Latest Caselaw 2668 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                  Cr. Revision No. 562 of 2022
        Pramila Devi & Ors.                ....  ...Petitioners
                               Versus
        The State of Jharkhand & Anr.      ....  ...Opp. Parties
                             --------

CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Ranjan Kumar Singh, Advocate For the State : Mrs. Shweta Singh, A.P.P.

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06/ 07.08.2023

I.A. No. 5695 of 2022

The instant Interlocutory Application is under

Section 159 of High Court Rules wherein the exemption is

sought to surrender.

The grounds given in this I.A. are found sufficient.

Accordingly, the I.A.No. 5695 of 2022 is hereby allowed.

Cr. Revision No. 562 of 2022 This Cr. Revision has been preferred on behalf of the

petitioners against the Judgment dated 25.05.2022 passed by

the Additional Sessions Judge-II, Deoghar in Cr. Appeal No. 04

of 2015 whereby the learned Addl. Sessions Judge-II, Deoghar

had allowed the appeal partly holding guilty Respondent No. 2

to 4 for charge under Section 498-A of I.P.C. convicted and

sentenced by setting aside the Judgment dated 05.03.2014

passed by trial court who had acquitted the Respondent No. 2

to 4.

Admit.

List this Cr. Revision on 14.08.2023.

(Subhash Chand, J.) P.K.S.