Sheikh Hesamuddin @ Kabir vs The State Of Jharkhand
2021 Latest Caselaw 2573 Jhar

        IN THE HIGH COURT OF JHARKHAND AT RANCHI
                   (Criminal Appellate Jurisdiction)
                Criminal Appeal (DB) No. 63 of 2019
Sheikh Hesamuddin @ Kabir                           ... Appellant
                         Versus
The State of Jharkhand                           ... Respondent
                          With
               Criminal Appeal (DB) No. 1223 of 2018
Pankaj Dubey @ Santosh Singh                      ... Appellant
                         Versus
The State of Jharkhand                          ... Respondent

                                                                (Through V.C.)

CORAM: HON'BLE MR. JUSTICE SHREE CHANDRASHEKHAR
         HON'BLE MR. JUSTICE RATNAKER BHENGRA

For the Appellant(s)       : Mr. Sameer Saurabh, Advocate
                            [in Criminal Appeal (DB) No. 63 of 2019]
                            Mr. Amit Kumar, Advocate
                            [in Criminal Appeal (DB) No. 1223 of 2018]
For the State              : Mr. Saket Kumar, APP
                             [in Criminal Appeal (DB) No. 63 of 2019]
                            Mr. S. K. Srivastava, APP
                            [in Criminal Appeal (DB) No. 1223 of 2018]
                           ---------

Order No. /Dated: 27th July, 2021 When this matter was taken up yesterday, Mr. Amit Kumar, the learned counsel for the appellant, namely, Pankaj Dubey @ Santosh Singh informed us that Mr. A. K. Kashyap, the learned Senior counsel is leading him in Criminal Appeal (DB) No.1223 of 2018. Mr. Amit Kumar, the learned counsel had taken us through the judgment in Sessions Trial No. 284 of 2010.

Today in the morning, Mr. Amit Kumar, the learned counsel informs us that Mr. A. K. Kashyap, the learned Senior counsel who was vaccinated yesterday would not be able to argue Criminal Appeal (DB) No. 1223 of 2018 today and on the ground of his unavailability, Mr. Amit Kumar, the learned counsel for the appellant, namely, Pankaj Dubey @ Santosh Singh in Criminal Appeal (DB) No. 1223 of 2018 has sought adjournment.

We have heard Mr. Sameer Saurabh, the learned 2 Cr. Appeal (DB) Nos. 63 of 2019 with 1223 of 2018

counsel who appears for the appellant, namely, Sheikh Hesamuddin @ Kabir in Criminal Appeal (DB) No. 63 of 2019.

On the request of Mr. Amit Kumar, the learned counsel, post these matters on 29.07.2021 under the same heading to be taken up as the first case.

It is indicated that for any reason whatsoever no adjournment shall be granted to any of the counsels appearing in these criminal appeals on the next date of hearing and if anyone of them has any difficulty they would make suitable arrangement so that these criminal appeals are finally heard on 29.07.2021.

Part Heard.

To be taken up as the first matter.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Amit/