Lalita Devi @ Meena Kumari vs The State Of Jharkhand & Others
2025 Latest Caselaw 1355 Jhar

Jharkhand High Court

Lalita Devi @ Meena Kumari vs The State Of Jharkhand & Others on 2 January, 2025

Author: Ambuj Nath

Bench: Ambuj Nath

               IN THE HIGH COURT OF JHARKHAND AT RANCHI
                    Acquittal Appeal (Cr.) (SJ). No. 110 of 2023
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Lalita Devi @ Meena Kumari ... ... Appellant

-Versus -

The State of Jharkhand & Others ... ... Respondents

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CORAM: - HON'BLE MR. JUSTICE AMBUJ NATH

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For the Petitioner : Mr. Pankaj Verma, Advocate For the State : Mr. Anup Pawant Topno, A.P.P. For the Res. No. 2 &3 : Mrs. Pinki Kumari, Advocate

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03/02.01.2025 The office has pointed out that this application is not maintainable because this application is directed against the order of acquittal passed by the Court of learned District & Additional Sessions Judge-II, F.T.C. (C.A.W.), Bermo at Tenughat in Criminal Appeal No. 07/2021.

The Hon'ble Supreme Court has already held in the Case of "Joseph Stephen & Ors. Vrs. Santhanasamy & Ors." as reported in [AIR 2022 SC 670] that appeal against acquittal by judgment passed by the Appellate sessions Court will lie before the High Court.

In view of this fact, this Acquittal Appeal will be maintainable. The Office is directed to give fresh stamp reporting.

(Ambuj Nath, J.) Rahul/-