Pramjeet Singh Bindra vs The State Of Jharkhand & Anr
2025 Latest Caselaw 6027 Jhar

Jharkhand High Court

Pramjeet Singh Bindra vs The State Of Jharkhand & Anr on 22 September, 2025

Author: Anil Kumar Choudhary

Bench: Anil Kumar Choudhary

IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   Acq. Appeal (C). No. 40 of 2024
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Pramjeet Singh Bindra .... .... .... 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. Abhijeet Kr. Singh, Advocate For the State : Mrs. Anuradha Sahay, Addl. P.P.

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Order No.12 Dated- 22.09.2025 I.A. No.6849 of 2025

Heard the parties.

Learned counsel for the petitioner submits that this interlocutory application has been filed with a prayer to grant special leave to the appellant to present and pursue this appeal. It is submitted by the learned counsel for the appellant that the acquittal appeal is directed against the judgment passed by the learned Sessions Judge, East Singhbhum, Jamshedpur in Criminal Appeal No. 193 of 2023 by which the learned Sessions Judge, East Singhbhum, Jamshedpur has set aside the judgment of conviction and order of sentence dated 18.11.2022, passed by the Judicial Magistrate -1st Class, East Singhbhum, Jamshedpur in C/1 Case No. 3208 of 2018 illegally and without application of mind. It is next submitted that the appellant has very good ground to agitate in this acquittal appeal and unless special leave is granted to the appellant, the appellant will be highly prejudiced.

Considering the aforesaid facts, the prayer for special leave to present and pursue this appeal to the appellant is allowed.

This interlocutory application is disposed of accordingly.

(Anil Kumar Choudhary, J.)

This appeal will be heard.

Admit.

Call for the Trial Court Records.

Issue notice to respondent no.2 by speed post as well as under

process of the court for which requisites etc. must be filed within two weeks by the appellant, failing which, this acquittal appeal shall stand dismissed without further reference to the Bench.

Notice is made returnable within six weeks. In case, the requisites are filed, list this acquittal appeal after receipt of the Trial Court Records.

(Anil Kumar Choudhary, J.) 22.09.2025 Sonu/Gunjan-