Md. Anwar @ Anwar vs The State Of Jharkhand
2021 Latest Caselaw 4546 Jhar

                  IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                    Cr. Appeal (DB) No. 713 of 2017

              Md. Anwar @ Anwar                      ---           ---   Appellant
                                               Versus
              The State of Jharkhand                 ---           ---  Respondent
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CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant: M/s Jitendra Shankar Singh, Kaushal Kishore Mishra, Advocates For the Resp.-State: Mr. Saket Kumar, A.P.P For the Informant: Mr. Mahesh Tewari, Advocate

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06 / 01.12.2021 Learned counsel for the appellant prays for two weeks' time to ascertain about the status of other co-convicts from the same impugned judgment as it appears that other co-convicts have been denied bail by order dated 04.10.2017 in analogous criminal appeals.

2. Learned counsel for the Informant Mr. Mahesh Tewari submits that the prayer for suspension of sentence of seven such co-convicts have been earlier rejected by the Coordinate Bench of this Court.

3. As prayed for, list the case after two weeks.

4. Learned A.P.P would seek instruction as to the period of custody of this appellant and criminal antecedent, if any and file counter affidavit within this period.

5. Let the name of Mr. Saket Kumar, learned A.P.P appear in the cause list henceforth in place of erstwhile A.P.P Mr. Sudhansu Kumar Deo.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/