Jharkhand High Court
Dinesh Kumar @ Dinesh Kumar Sharma vs Amit Kumar on 25 July, 2025
Author: Gautam Kumar Choudhary
Bench: Gautam Kumar Choudhary
2025:JHHC:20550
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Revision No. 916 of 2022
Dinesh Kumar @ Dinesh Kumar Sharma, S/o Binda Sharma, R/o Holding No.
49, Sanko Sai Road No.4, Dimna Road, P.O. & P.S. Mango, town Jamshedpur,
District- Singhbhum East, Jharkhand
..... .... Petitioner
Versus
Amit Kumar, S/o P. Kumar, Proprietor of Amit Transport, Burma Mines, P.O.
& P.S. Burmamines, Town Jamshedpur, District- Singhbhum East, Jharkhand
... .... Opp. Party
CORAM: HON'BLE MR. JUSTICE GAUTAM KUMAR CHOUDHARY
For the Petitioner : Mr. P.K. Mukhopadhyay, Advocate
Mr. Ashish Kumar, Advocate
For the State :
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Order No. 02 / Dated : 25.07.2025.
1. This criminal revision petition has been filed preferred by the complainant against the judgment of acquittal passed in Complainant Case No. 3335 of 2010 corresponding to T.R. No. 92 of 2022, whereby and whereunder the accused has been acquitted of the charges under Section 138 of the N.I. Act.
2. Office has raised objection to the maintainability of the instant criminal revision on the ground that an appeal will be maintainable in terms of Section 378 of the Cr.P.C. against the judgment of acquittal and not the present criminal revision.
Accordingly, this Criminal Revision stands dismissed as not maintainable. Pending I.A., if any, stands disposed of.
(Gautam Kumar Choudhary, J.) Pawan/ -