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Sudipa Mahanti Sannigrahi vs The State Of Jharkhand
2025 Latest Caselaw 4173 Jhar

Citation : 2025 Latest Caselaw 4173 Jhar
Judgement Date : 23 June, 2025

Jharkhand High Court

Sudipa Mahanti Sannigrahi vs The State Of Jharkhand on 23 June, 2025

Author: Sanjay Prasad
Bench: Sanjay Prasad
IN THE HIGH COURT OF JHARKHAND AT RANCHI

           Cr. Revision No. 556 of 2025
Sudipa Mahanti Sannigrahi             ......             Petitioner
                       Versus
1.The State of Jharkhand
2.Sumanto Sannigrahi
3.Sujoy Chandra Sannigrahi
4.Smt. Bela Sannigrahi              .......          Opp. Parties
                      ---------

CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

----------

For the Petitioner : Mr. Gautam Kumar, Advocate For the State : Mrs. Nehala Sharmin, SplPP

-----------

rd 02/Dated:23 June, 2025 Learned counsel for the petitioner submitted that the impugned order passed by the learned Appellate Court is in violation of the judgment passed in the case of Ajitsinh Chehuji Rathod vs. State of Gujarat & Anr. passed vide order dated 29.01.2024 in S.L.P. (Crl.) No.16641 of 2023 : 2024 INSC 63 and the opposite parties have failed to show as to why they could not brought the document earlier at the time of trial and no opportunity was given to the petitioner to file rejoinder to the Petition filed under Section 391 by the O.P. Nos.2 to 4.

2. Issue notice to the O.P. No.2 to 4 as to why this Criminal Revision Application be not admitted and/or disposed of at the time of admission stage itself, by registered post with A/D as well as ordinary process and for which, requisites etc. must be filed within two weeks from today, failing which this Criminal Revision Application shall stand dismissed without further reference to the Bench.

3. Call for the scanned copy of the Lower Appellate Court Record.

4. Put up this case on 20.08.2025.

5. Till then, further proceeding pending in the Court of Sri Devesh Kumar Tripathi, learned District and Additional Sessions Judge-III-cum-Special Judge (POCSO Act), Bokaro in Cr. Appeal No.217 of 2024.

6. In the meantime, it will be open for the State to file the counter affidavit.

(Sanjay Prasad, J.) Saket/-

 
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