Lilawati Devi vs The State Of Jharkhand & Anr
2023 Latest Caselaw 2306 Jhar

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               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                          Cr. Appeal (DB) No. 861 of 2023
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Lilawati Devi ... ... Appellant Versus The State of Jharkhand & Anr. ... ... Respondents

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SUBHASH CHAND

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For the Appellant : Mr. Suraj Prakash, Advocate For the State : Mr. Pankaj Kumar Mishra, APP

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Order No. 02 : Dated 13 July, 2023 th

Per Sujit Narayan Prasad, J:

Perused the office note regarding maintainability of

the instant appeal.

Learned counsel for the appellant putting reliance

upon the judgment/order passed by Full Bench of this Court

in Tuklal Yadav Vs. The State of Jharkhand & Ors [2018

SCC OnLine Jhar 1193], as well by Division Bench of this

Court in Cr. M.P. No. 71 of 2010 [Mossabha Khatoon

Versus The State of Jharkhand & Ors] has submitted that

the appeal has been filed on behalf of informant and as such

the provision under which the appeal i.e, proviso to Section

372 Cr.P.C. will only be appropriate provision.

Office is directed to examine and give a fresh note.

List this case on 19th July, 2023.

(Sujit Narayan Prasad, J.)

(Subhash Chand, J.) Alankar/