ZARINA KHATOON Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Heard, learned counsel for the parties.

(2.) Earlier prayer for regular bail was rejected by this Court on merit vide order dtd. 23/4/2024 passed in Crl. Appeal (SJ) No.568 of 2023.

(3.) Instant criminal appeal is directed against the order dtd. 6/7/2024 passed in Misc. Cr. Application No.291/2024 arising out of Borio P.S. Case No.320 of 2022 (SC/ST Case No.11/23) under Ss. 302/, 201, 120B/34 of the Indian Penal Code and Sec. 3(2)(V) of the Scheduled Castes and Scheduled Tribes (Prevention of Atrocities) Act.