ANITA BAURI Vs. STATE OF JHARKHAND AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned A.P.P. representing State.

(2.) Petitioner has sought special leave to appeal in terms of Sec. 378(4) of the Criminal Procedure Code against the judgment of acquittal passed in C.P.Case No. 1217 of 2009/T.R. No. 2185 of 2017 on 20/12/2017 by the learned Court of Judicial Magistrate 1st Class, Dhanbad where under the accused persons/opposite party nos. 2 to 5 been acquitted of the charge under Sec. 498A of the Indian Penal Code.

(3.) There is a delay of 2 days in filing the instant Cr.M.P, which is sought to be condoned through I.A. No. 3419 of 2018. On consideration of submission of the learned counsel for the parties and the explanation furnished in the instant I.A., delay of 2 days in filing the instant petition is condoned. I.A. No. 3419 of 2018 stands disposed of.