Shit Narayan Mahto vs The State Of Jharkhand & Another
2025 Latest Caselaw 2210 Jhar

Jharkhand High Court

Shit Narayan Mahto vs The State Of Jharkhand & Another on 7 August, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                Acq. Appeal (C) No.08 of 2023
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Shit Narayan Mahto .... .... .... Appellant Versus The State of Jharkhand & Another .... .... .... Respondents

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CORAM: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Sudhansu Kr. Deo, Advocate For the Resp.-State : Mr. Nawin Kr. Singh, Addl.P.P. For the Resp. No.2 : Mr. Pran Pranay, Advocate

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Order No:-11 Dated-07-08-2025 I.A. No.4925 of 2024 Heard the parties.

Learned counsel for the appellant submits that this interlocutory application has been filed with a prayer to grant special leave to the appellant to prosecute this Acquittal Appeal. It is next submitted that the private respondent No.2 was an accused of P.C.R. Case No.305 of 2009 but he has been acquitted in the said case vide judgment dated 27.02.2023 by the learned Additional Chief Judicial Magistrate, Madhupur, illegally and without application of judicial mind. It is next submitted that the appellant has very good grounds to agitate in this appeal and unless special leave is granted to him, he will be highly prejudiced.

Considering the facts, special leave is accorded to the appellant to prosecute this appeal.

This interlocutory application is allowed.

(Anil Kumar Choudhary, J.)

This appeal will be heard.

Admit.

Mr. Pran Pranay- learned counsel, receives notice of this appeal on behalf of the respondent No.2.

Call for the Trial Court Records.

List this appeal under the heading 'Hearing' after receipt of the Trial Court Records.

(Anil Kumar Choudhary, J.) Animesh/