Raju Choudhary vs The State Of Jharkhand
2021 Latest Caselaw 3108 Jhar

    IN THE HIGH COURT OF JHARKHAND AT RANCHI
               (Criminal Appellate Jurisdiction)

                    Cr. Appeal (DB) No. 459 of 2017
                                 With
                    Cr. Appeal (DB) No. 201 of 2017
                                 With
                    Cr. Appeal (DB) No. 227 of 2017
                                With
                    Cr. Appeal (DB) No. 255 of 2017
                                 With
                    Cr. Appeal (DB) No. 281 of 2017
                                With
                    Cr. Appeal (DB) No. 329 of 2017
                                 With
                    Cr. Appeal (DB) No. 334 of 2017
                                With
                    Cr. Appeal (DB) No. 775 of 2017

Raju Choudhary                                                 ...         ... Appellant
                                                     [In Cr. A.(DB) No.459 of 2017]
Diwakar Kumar                                                   ...        ... Appellant
                                                     [In Cr. A.(DB) No.201 of 2017]
Rahul Bhagat @ Rahul Kumar Bhagat                               ...        ... Appellant
                                                     [In Cr. A.(DB) No.227 of 2017]
Vivekanand Mandal                                               ...        ... Appellant
                                                     [In Cr. A.(DB) No.255 of 2017]
Shyam Pandit                                                    ...        ... Appellant
                                                     [In Cr. A.(DB) No.281 of 2017]
Anil Paswan                                                     ...        ... Appellant
                                                     [In Cr. A.(DB) No.329 of 2017]
Manoj Saha @ Manoj Kumar Saha                                   ...        ... Appellant
                                                     [In Cr. A.(DB) No.334 of 2017]
Kasim Sk                                                        ...        ... Appellant
                                                     [In Cr. A.(DB) No.775 of 2017]
                                  Versus
The State of Jharkhand                                     ...        .... Respondent
                                                                      [In all cases]
                                 --------

(Through V.C.) CORAM : HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR HON'BLE MR. JUSTICE RATNAKER BHENGRA

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For the Appellant(s) : Mr. Jai Shankar Tripathi,Advocate Ms. Alpana Verma, Amicus [In Cr. A.(DB) No.459 of 2017] Mr. Jitendra S. Singh,Advocate [In Cr. A.(DB) Nos.201 of 2017 & 255 of 2017] Mr. Gautam Kumar,Advocate [In Cr. A.(DB) Nos.227 of 2017 & 281 of 2017]

-2- Cr. A.(DB) No.459 of 2017 and analogous cases

Mr. A.K. Kashyap, Sr. Advocate [In Cr. A.(DB) No.329 of 2017] Mr. Raja Ravi Shekhar Singh,Advocate [In Cr. A.(DB) No.334 of 2017 & Cr. A.(DB) No.775 of 2017] For the State : Mr. Shekhar Sinha, PP Mrs. Priya Shreshtha, Spl.PP Mr. Ashok Kumar, APP Mrs. Nehala Sharmin, APP Mrs. Vandana Bharti, APP Mr. S.K. Srivastava, APP For the Informant : Ms. Kanchan Lata, Advocate

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th Order No. /Dated: 25 August, 2021 Today Ms. Kanchan Lata, the learned counsel for the informant has appeared at the beginning of the hearing in the morning, however, after the recess when argument on behalf of the appellants was concluded, again Ms. Kanchan Lata, the learned counsel for the informant was not present. We have waited for the learned counsel for the informant for about 45 minutes, however, the learned counsel for the informant did not join the Court proceedings.

Arguments on behalf of the appellants and State have been concluded by the learned counsels.

Judgment reserved.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sharda/Soumya/Nibha