Bisheshwar Gour @ Bisheshwar Gour vs The State Of Jharkhand & Anr
2025 Latest Caselaw 6951 Jhar

Jharkhand High Court

Bisheshwar Gour @ Bisheshwar Gour vs The State Of Jharkhand & Anr on 18 November, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Acq. Appeal (C) (SJ) No. 22 of 2024
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Bisheshwar Gour @ Bisheshwar Gour .... .... .... Appellant Versus The State of Jharkhand & Anr. .... .... .... Respondents

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CORAM:HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY

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For the Appellant : Mr. Vikas Kumar, Advocate : Mr. P.S. Bajaj, Advocate : Mr. Agnivesh, Advocate For the State : Mr. Arup Kr. Dey, Addl. P.P. For the Resp. No.2 : Mr. Shankar L. Agarwal, Advocate

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Order No.03 Dated- 18.11.2025 I.A. No.9111 of 2024

Heard the parties.

Learned counsel for the appellant submits that this interlocutory application has been filed with the prayer to grant leave to the appellant to present this acquittal appeal. It is next submitted that the appellant was the complainant of Complaint Case No. 69 of 2013 of the court of learned Judicial Magistrate 1st Class, East Singhbhum at Jamshedpur and the respondent no.2 and two other co-accused persons were convicted under Sections 420/34 of the Indian Penal Code by the learned Judicial Magistrate 1st Class, East Singhbhum at Jamshedpur vide judgment dated 03.09.2022 but the learned Additional Sessions Judge-IV, East Singhbhum at Jamshedpur vide impugned judgment dated 27.05.2024 in Criminal Appeal No.162 of 2022 allowed the said criminal appeal and acquitted the respondent no.2 of the charges arbitrarily. It is next submitted that unless leave is granted to the appellant to present this appeal, the appellant will be highly prejudiced.

Considering the aforesaid facts, leave is granted to the appellant to present this appeal.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.) Acq. Appeal (C) (SJ) No. 22 of 2024

This appeal will be heard.

Admit.

Call for the Trial Court Records.

Mr. Shankar Lal Agarwal, Advocate receives notice of this appeal on behalf of the respondent no.2.

List this appeal after receipt of the Trial Court Records.

(Anil Kumar Choudhary, J.) 18.11.2025 Sonu/Gunjan-