The State Of Jharkhand vs Sujat Ali @ Banti
2023 Latest Caselaw 1280 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI
                     (Criminal Appellate Jurisdiction)

                         Acquittal Appeal No. 43 of 2008

The State of Jharkhand                                         .... Appellant
                                      Versus
Sujat Ali @ Banti                                               ... Respondent
                               ---------------

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

For the State : Mr. Vineet Kumar Vashistha, Spl. PP For the Respondent : None

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Order No. 03/ Dated: 22nd March 2023

The trial Judge has recorded a finding in paragraph no. 8 of the judgment under challenge that as many as 11 witnesses have supported the prosecution, they were cross examined at length but nothing material could be elicited from them.

Notwithstanding that the trial Judge has recorded acquittal of the accused who is respondent in the present acquittal appeal.

By an order dated 26th November 2008 bailable warrant of arrest was issued against the respondent.

Mr. Vineet Kumar Vashistha, the learned Spl. PP shall verify the records and apprise the Court on 28th March 2023 about execution of the bailable warrant of arrest.

Post this matter on 28th March 2023.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Tanuj/-