Chameli Devi vs The State Of Jharkhand & Ors
2023 Latest Caselaw 3527 Jhar

      IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. A. (SJ) No.414 of 2023

Chameli Devi                                          ...   ... Appellant
                                      Versus
The State of Jharkhand & ors.                         ... ... Respondents
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CORAM : HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant : Mr. Peter Martin T.J., Advocate For the State : Mr. S.S. Kumar, APP

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th Order No.02/Dated: 15 September, 2023 When the matter is called out, the learned counsel for the parties are present.

It appears from the office note that this appeal has been filed against the judgment of acquittal and also after expiry of maximum statutory period of 180 days which is prescribed under section 14A of SC/ST (POA) Act. Therefore, it is not maintainable.

Learned counsel for the appellant seeks one indulgence for correcting the same.

Accordingly, learned counsel for the appellant is directed to make necessary correction within two weeks.

Put up this matter on 3.10.2023.

(Ratnaker Bhengra, J.) KNR