Manoj Singh Choudhary vs The State Of Jharkhand
2023 Latest Caselaw 4477 Jhar

Jharkhand High Court

Manoj Singh Choudhary vs The State Of Jharkhand on 8 December, 2023

Author: Subhash Chand

Bench: Subhash Chand

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Cr. Revision No. 1744 of 2018
Manoj Singh Choudhary                      .... .... Petitioner
                          Versus
1. The State of Jharkhand
2. Akhtar Ali                              .... .... Opp. Parties
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CORAM : HON'BLE MR. JUSTICE SUBHASH CHAND

For the Petitioner : Mr. Kumar Nilesh, Advocate For the State : Mr. Bishambhar Shastri, A.P.P. For the O.P.No.2 : Mr. Shailesh, Advocate.

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Order No. 05/ dated 08.12.2023

The learned Counsel for the petitioner has submitted that

the instant Cr. Revision has been preferred by him against the

Judgment of acquittal in complaint Case for the offence under

Section 138 of N.I. Act and against the same appeal lies in view of

Section 378 (4) of the Code of Criminal Procedure. Therefore, he

wants to make necessary correction in the memo and

nomenclature of this Cr. Revision and also wants to file I.A. for

permission to prefer the appeal for the same four weeks' time is

sought.

2. As prayed time is granted.

3. List on 12.01.2024.

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