Sachidanand Deo Arya vs The State Of Jharkhand
2021 Latest Caselaw 4786 Jhar

                IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Cr. Appeal (DB) No. 1210 of 2019

        Sachidanand Deo Arya                                 ---    ---     Appellant
                                            Versus
        The State of Jharkhand                             ---      ---     Respondent
                                              ---

CORAM: Hon'ble Mr. Justice Aparesh Kumar Singh Hon'ble Mrs. Justice Anubha Rawat Choudhary

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For the Appellant : Ms. Ananya Singh, Adv. For the State : Mr. Ravi Prakash, A.P.P.

10/13.12.2021 Learned counsel for the appellant submits that the trial in connection with Chatra Sadar P.S. Case No.59 of 2018 has been concluded and the case has been reserved for judgment. Therefore, an adjournment is being sought awaiting the outcome of the said criminal case which is the only other criminal antecedent of this appellant.

Accordingly, the case is adjourned for three weeks.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Shamim/