Victim vs The State Of Jharkhand & Ors
2026 Latest Caselaw 346 Jhar

Jharkhand High Court

Victim vs The State Of Jharkhand & Ors on 20 January, 2026

Author: Deepak Roshan

Bench: Rongon Mukhopadhyay, Deepak Roshan

             IN THE HIGH COURT OF JHARKHAND AT RANCHI
                        Acquittal Appeal (V) (DB) No. 36 of 2024
Victim                                                         ... ... Appellant(s)

                                          Versus
The State of Jharkhand & Ors.                                ... ... Respondent(s)

CORAM: HON'BLE MR. JUSTICE RONGON MUKHOPADHYAY
         HON'BLE MR. JUSTICE DEEPAK ROSHAN

For the Petitioner(s)               : Mr. Nishant Kumar Roy, Advocate
For the Respondent(s)               : Mr. Vikash Kumar, Advocate
                                      --------

Order No. 6 /Dated: 20th January 2026

Learned counsel for the appellant is directed to serve a copy of the memo of appeal along with the judgment to Mr. Vikash Kumar, learned counsel who has put appearance on behalf of respondent nos. 2 to 4.

Let the trial Court record be called for from the Court concerned. List this case after receipt of the trial Court record.

(Rongon Mukhopadhyay)

(Deepak Roshan, J.) 20th January 2026 Amit/Kunal Uploaded on 21/1/2026