Pramila Devi vs The State Of Jharkhand
2025 Latest Caselaw 2796 Jhar

Jharkhand High Court

Pramila Devi vs The State Of Jharkhand on 21 February, 2025

Author: Sujit Narayan Prasad

Bench: Sujit Narayan Prasad, Sanjay Prasad

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (DB) No. 1606 of 2024
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Pramila Devi ... ... Appellant Versus The State of Jharkhand ... ... Respondent with Cr. Appeal (DB) No. 03 of 2025

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Mithilesh Kharwar ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Shekhar Prasad Gupta, Advocate For the State : Mrs. Shweta Singh, A.P.P [In Cr. A 1606 of 2024] Mr. V.S. Sahay, APP [In Cr. A 03 of 2025] For the Informant : Mr. S.K. Singh, Advocate Mr. R.N. Chatterjee, Advocate

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st Order No. 05 : Dated 21 February, 2025

Cr. Appeal (DB) No. 1606 of 2024

1. Learned counsel for the informant as also learned

counsel for the State has sought for time to file counter

affidavit to the instant Interlocutory Application, in view of

judgment passed by Hon'ble Apex Court in the case of

Somesh Chaurasia Vs. State of M.P. & Anr. [2021 SCC

OnLine SC 480].

2. Time, as sought for, is allowed.

3. Let such affidavit be filed on before the next date of

hearing.

4. List this case on 4th March, 2025.

5. Learned counsel for the appellant, when this Court has

expressed its view and started dictation in the matter, has

sought for leave of this Court not to press the instant

Interlocutory Application.

6. In view of such submission, the instant Interlocutory

Application stands dismissed as not pressed and as such

disposed of.

(Sujit Narayan Prasad, J.)

(Sanjay Prasad, J.) Alankar/