STATE OF BIHAR Vs. RAJESH MAHTO

JUDGEMENT

(1.) Mr. Ajay Mishra, learned advocate for the appellant/State did not press the Interlocutory Application No. 1202 of 2018, whereby leave was sought for preferring appeal against the judgement and order of acquittal.

(2.) As such, by order dated 08.08.2018, the aforesaid Interlocutory Application was dismissed as not pressed.

(3.) However, in view of the provisions contained in section 378 (3) of the Code of Criminal Procedure, 1973 Mr. Mishra, learned advocate seeks to press the present government appeal, as if it were a petition seeking leave for filing the government appeal.