Lilawati Devi vs The State Of Jharkhand And Ors
2023 Latest Caselaw 3301 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Criminal Appeal (DB) No.861 of 2023

          Lilawati Devi                                 .....       Appellant
                                 Versus
          The State of Jharkhand and Ors.               ....          Respondents

          CORAM:       HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD
                       HON'BLE MR. JUSTICE NAVNEET KUMAR

          For the Appellant               :      Mr. Suraj Prakash, Advocate
                                                 Mr. Jai Mohan Mishra, Advocate
          For the Respondent           :         Mr. Pankaj Kr Mishra, APP
                                  -----

Order No.5: Dated 31 August 2023 st

Explanation has been furnished in pursuance to the order dated 19.07.2023, by which it appears that the Assistant Registrar namely Amar Nath Bhagat, Assistant Registrar Binay Kumar and Binod Kumar, Assistant Criminal Stamp Reporting have admitted their fault and they have also undertaken that they will be more cautious in future. Considering the explanation, the same is hereby accepted with a caution to the aforesaid incumbent to remain cautious in future.

2. Learned counsel for the appellant has submitted that the appeal is against the judgment of acquittal dated 13th March 2023 and due to inadvertence, in place of acquittal appeal, the nomenclature has been made of this appeal to be as a criminal appeal.

3. The learned counsel for the appellant in view thereof seeking leave of this Court for making necessary correction.

4. Let this matter be posted after necessary correction.

5. Let this matter be listed on 13th September 2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) R.Kumar /