Lily Kumari @ Lili Kumari vs The State Of Jharkhand
2026 Latest Caselaw 1923 Jhar

Jharkhand High Court

Lily Kumari @ Lili Kumari vs The State Of Jharkhand on 14 March, 2026

                                                                      2026:JHHC:7089
                                AWARD
               BEFORE NATIONAL LOK ADALAT (PHYSICAL)
                             DATED 14.03.2026
                   (Held at JHARKHAND HIGH COURT)
(Organized by High Court Legal Services Committee under Section 19, Legal Ser-
vices Authorities Act, 1987 (Central Act).
                          Acquittal App No.85 of 2024

Petitioner(s)/ Appellant(s):-
Lily Kumari @ Lili Kumari, aged about 37 years, W/o:- Sanjay Kumar Kashyap and
D/o- Shravan Ravidas, R/o- Bharti Bhavan Vikas Nagar, P.O.- Jag Jeevan Nagar,
P.S.- Saraidela, District-Dhanbad, (Jharkhand).
At present of Jharna Colony, Quarter No. 345/B, P.O. & P.S.- Sahebganj, District-
Sahebganj (Jharkhand)
                                Versus
Respondent/O.P.(s):

1. The State of Jharkhand

2. Sanjay Kumar Kashyap @ Sanjay Kashyap, S/o- Sri Baldin Ram, R/o- Bharti Bhavan, Vikash Nagar, P.O.- Jag Jeevan Nagar, P.S.- Saraidela, District- Dhanbad, (Jharkhand).

Present:-

Name of the Hon'ble Judge: - Hon'ble Mrs. Justice Anubha Rawat Choudhary Name of Advocate Member : - Ms. Amrita Sinha, Advocate

For the petitioner :- Md. Faruque Ansari, Advocate For the State :- Mr. R. Vardhan, A.P.P

AWARD This matter is taken up in National Lok Adalat.

The appellant and the opposite party No. 2 are present in person. They have

submitted self-attested copy of aadhar.

Learned counsel for the State is also present.

It has been jointly submitted that the matter between the parties has been

settled in terms of mediation report dated 16.02.2026. A draft of Rs. 7,50,000/- bear-

ing No. 025111 dated 11.03.2026 being the 2nd instalment has been handed over to

the Opposite Party No.2 during the proceeding. A receipt of the same is also taken

and placed on record.

2026:JHHC:7089 This Acquittal Appeal is disposed of in terms of the mediation report and upon

noting the payment of 2nd instalment of Rs.7,50,000/-.

The mediation report is directed to form part of this settlement order and at

the time of issuance of certified copy of this order, a copy of the mediation report be

also furnished by the office along with the certified copy of the order.

.......................................... ................................. Petitioner/Plaintiff/Appellant Respondent/O.P

................................ ............................. Sig. of Hon'ble Judge Sign. Of Advocate Member

(Seal of HCLSC)