Jharkhand High Court
Krishna Kumar Keshri vs The State Of Jharkhand & Ors. ---------- ... on 15 May, 2018
Author: Aparesh Kumar Singh
Bench: Aparesh Kumar Singh, Ratnaker Bhengra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr.M.P. No. 1193 of 2018
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Krishna Kumar Keshri --- ---- Petitioner Versus The State of Jharkhand & Ors. ---------- Opp. Parties
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CORAM:The Hon'ble Mr. Justice Aparesh Kumar Singh The Hon'ble Mr. Justice Ratnaker Bhengra
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For the Petitioner : Mr. Shailesh, Adv.
For the State : Mr. Vikash Kishore, A.P.P.
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04/15.05.2018 Petitioner has sought leave to appeal under Section 378(3) of the
Criminal Procedure Code against the judgment of acquittal dated 29 th November 2017 passed by the learned Additional Sessions Judge-XI, Dhanbad in Session Trial No.612/2012 whereunder the accused opposite party no.2 and 3 have been acquitted of the charges under Sections 448/436/34 of the Indian Penal Code. The instant Sessions Case arose out of Dhanbad Bank More P.S. Case No. 714 of 2008.
In that view of the matter, petitioner is permitted to convert this petition into an 'Acquittal Appeal' and also file an interlocutory application for seeking leave to appeal in terms of Section 378(3) of the Code of Criminal Procedure in the light of the judgment rendered by the Apex Court in the case of Satya Pal Singh Vs. State of Madhya Pradesh and others reported in (2015) 15 SCC 613. Reference may also be made to the order passed in Cr.M.P. Nos. 321/2018 and 637/2018 on 17th April 2018 by this Court.
Counsel for the petitioner is required to make necessary correction in the body of the petition within a week after reopening of summer vacation. Office to undertake fresh stamp reporting. Upon removal/compliance of the defects, if any, pointed out by the Stamp Reporter, let the matter be listed before the appropriate Bench.
(Aparesh Kumar Singh, J.) (Ratnaker Bhengra, J.) Shamim/