Jharkhand High Court
Rita Devi Alias Rita Das And Ors vs The State Of Jharkhand And Anr on 17 July, 2017
Author: Anant Bijay Singh
Bench: Anant Bijay Singh
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (S.J.) No. 1043 of 2017
1. Rita Devi
2. Dharmajeet Kumar
3. Chandmoti Devi ..... Appellants
Versus
The State of Jharkhand & Anr. ..... Respondents
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CORAM: HON'BLE MR. JUSTICE ANANT BIJAY SINGH
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For the Appellants : Mr. Krishna Murari, Advocate.
For the State : A.P.P.
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04/Dated: 17/07/2017
Five appellants have preferred an application under Section 14-A of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, being aggrieved and dissatisfied with the order dated 27.03.2017 passed by learned Additional Sessions Judge-I, Jamshedpur in A.B.P. No. 253 of 2017, which arises out of C-1 Case No. 579 of 2016, registered under Sections 323, 379, 504, 506, 34 of the I.P.C. and Section 3 (x) of the Scheduled Caste and Scheduled Tribe (Prevention of Atrocities) Act, lodged on the basis of one written report given by Rita Devi, whereby the learned Sessions Judge has dismissed the prayer for anticipatory bail of the appellant in terms of Section 18 of the SC/ST Act with a direction to surrender before the learned court below within 15 days.
Learned counsel for the appellants is directed to take steps for service of notice on respondent no. 2, for which requisites etc., under registered cover with A/D as well as under
ordinary process, must be filed within 10 days.
Since, this is a complaint case, let LCR be called for from the court concerned.
List this case 20.09.2017, on that date, both the parties are directed to remain physically present before this Court, so that in their presence, possibility of framing of rehabilitation scheme for the opposite party no. 2 may be explored.
Till then, no coercive steps shall be taken against the appellants, in connection with C-1 Case No. 579 of 2016, pending in the court of J.M., 1st Class, Jamshedpur.
(Anant Bijay Singh, J.) Sunil/