Victim vs The State Of Jharkhand & Ors
2025 Latest Caselaw 6789 Jhar

Jharkhand High Court

Victim vs The State Of Jharkhand & Ors on 11 November, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                      Acq. Appeal (C) No. 2 of 2024

                   Victim                                     ...    Appellant
                                           Versus

                  The State of Jharkhand & Ors.               ...     Respondents

Coram: HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

For the Appellant : Mr. Ashok Kumar ,Adv. For the Respondents : Mr. Sanjay Kr. Srivastava, Addl. PP

07 / 11.11.2025 I.A. No.5092 of 2024 Heard the parties. Though notice has validly been served upon the respondent nos. 2 and 3 but no one turns up on behalf of the respondent no. 2 and 3.

Learned counsel for the appellant submits that this interlocutory application has been filed with the prayer for grant of special leave to Acquittal Appeal. Learned counsel for the appellant submits that the appellant is the victim of Special POCSO Case no. 56 of 2019 arising out of Protest -cum- Complainant Case no. 369 of 2019. It is next submitted that vide the impugned judgment, learned Special Judge, POCSO Act cases, Bokaro has erroneously acquitted the respondent no. 2 and 3. It is next submitted that the appellant has very good ground to agitate in this appeal and unless the leave is granted, the appellant will be highly prejudiced.

Considering the aforesaid facts, the prayer is allowed and the appellant is accorded the leave to pursue this Acquittal Appeal.

This interlocutory application is disposed of accordingly.

(ANIL KUMAR CHOUDHARY, J.)

This appeal will be heard.

Admit.

Issue notice to the respondent nos. 2 and 3. The appellant is directed to file requisites of notice upon the respondent nos. 2 and 3 through both processes i.e. under speed post as well as through the process of the Court, within two weeks, failing which, this appeal shall stand dismissed without further reference to the Bench.

Rule is made returnable within six weeks. In case, the requisites are filed, list this appeal after receipt of the service report of the notice issued to the said opposite party.

(ANIL KUMAR CHOUDHARY, J.)

Dated 11.11.2025 Smita/-