Prakash Kumar Yadav @ Prakash Yadav @ ... vs The State Of Jharkhand Through The ...
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Jharkhand High Court

Prakash Kumar Yadav @ Prakash Yadav @ ... vs The State Of Jharkhand Through The ... on 20 January, 2026

Author: Gautam Kumar Choudhary

Bench: Gautam Kumar Choudhary

                                                                     2026:JHHC:1512


   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                           W. P. (Cr.) No. 815 of 2025
    Prakash Kumar Yadav @ Prakash Yadav @ Prakash Kumar, S/o Balo
    Yadav, R/o Village- Sima, PO Haphua, PS- Chatra, District- Chatra,
    Jharkhand.                                           .... .. ... Petitioner(s)
                           Versus
    1. The State of Jharkhand through the Secretary, Department of Home,
       having its office at Project Building, Dhurwa, PO Dhurwa, PS
       Jagannathpur, District- Ranchi.
    2. Renu Kumari, D/o Darbari Yadav, R/o Village- Chadran, PO and PS-
       Simariya, District - Chatra, Jharkhand.            .. ... ...Respondent(s)
                 ...........

CORAM :HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY .........

For the Petitioner (s) : M/s Y. N. Mishra, Abhishek Kumar, Chatur Prasad Singh, Advocates.

   For the State               : AC to G.A.III
                                 Mr. Manoj Kumar, G.A.III
                 ......

06/ 20.01.2026. Heard, learned counsel for the parties.

Petitioner is aggrieved by a judicial order in judgment dated 22.04.2025 passed by learned District Addl. Sessions Judge-cum- Spl. Judge (POCSO), Chatra, in POCSO Case No,.09 of 2021 (arising out of Simariya P.S. Case No.71 of 2020) in which the petitioner has been acquitted of the charge, but the victim's compensation which he had deposited pursuant to the order passed in A.B.A. No.5349 of 2020 has been ordered not to be refunded.

It is trite law that a judicial order cannot be challenged by invoking the extra-ordinary jurisdiction under Article 226 of the Constitution of India. As such, the instant Writ Petition (Crl.) stands dismissed. Pending I.A., if any, also stands disposed of.

(Gautam Kumar Choudhary, J.) Sandeep/

Uploaded 21.01.2026