Anil Kumar Choudhary, J. - (1.) I.A. No.9669 of 2019 : Heard learned counsel for the appellant and learned Addl. P.P. for the State.
(2.) This interlocutory application has been filed with a prayer for grant of special leave under Section 378 (4) of the Code of Criminal Procedure for presenting this acquittal appeal.
(3.) Learned counsel for the appellant submits that this appeal has been preferred against the judgment of acquittal dated 10.05.2019 passed in complaint case no. 1198 of 2017 corresponding to T.R. Case No.290 of 2019 by the learned Judicial Magistrate 1st Class, Jamshedpur.;