Anwar Ansari vs The State Of Jharkhand
2021 Latest Caselaw 2018 Jhar

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

                     Criminal Appeal (DB) No. 902 of 2015
Anwar Ansari                                                  .... ...... Appellant
                                   Versus
The State of Jharkhand                                       ..... ..... Respondent
                                   with
                     Criminal Appeal (DB) No. 262 of 2010

Atabul Ansari @ Atabul @ Tabla @ Tabul Ansari and another
                                                             ..... ... Appellants
                                   Versus
The State of Jharkhand & another                        ..... ..... Respondents
                                  with
                     Criminal Appeal (DB) No. 830 of 2010
Suleman Ansari                                             .... ...... Appellant
                                 Versus
The State of Jharkhand                                    ..... ..... Respondent
                                  with
                     Criminal Appeal (DB) No. 497 of 2017

Gyas Ali Ansari @ Vilash Ansari                                ... ... Appellant
                                     Versus
The State of Jharkhand                                          .. ..... Respondent
                                     ------

(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. Manoj Kumar Sah, Advocate [In Cr. Appeal (DB) No.902 of 2015] Mr. Amit Kumar Das, Advocate [In Cr. Appeal (DB) No.262 of 2010] Mr. S.P. Roy, Advocate [In Cr. Appeal (DB) No.830 of 2010] Mr. Purnendu Kumar Jha, Advocate [In Cr. Appeal (DB) No.497 of 2017] For the Respondent(s) : Mr. Ravi Prakash, Spl.PP Mrs. Nehala Sharmin, APP Mr. Vineet Kumar Vashistha,APP

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rd Order No. 11/Dated: 23 June, 2021 The appellants in Criminal Appeal (DB) No. 262 of 2010 and Criminal Appeal (DB) No. 830 of 2010 have faced the trial in Sessions Trial Case Nos. 27 of 2009/ 400 of 2009 which were amalgamated and by a common judgment they have been convicted.

The appellants in Criminal Appeal (DB) No. 902 of 2015 and Criminal

-2- [Cr. Appeal (DB) No. 902 of 2015 and analogous cases]

Appeal (DB) No. 497 of 2017 have faced the trial separately in Sessions Trial No. 96 of 2009/01 of 2012 on similar charges as framed against the appellants in the other criminal appeals and by separate judgments they have also been convicted and sentenced in a similar manner.

Mr. Ravi Prakash, the learned Spl.PP informs us that one of the absconding accused, namely, Mangan Ansari was apprehended in the year 2012 and faced the trial on a similar charge but was acquitted of the criminal charges framed against him.

The convict in Criminal Appeal (DB) No. 902 of 2015 is in custody while the other convicts have been released on bail.

The learned counsel for the appellants in Criminal Appeal (DB) No. 262 of 2010 is seeking adjournment for preparing short synopsis and list of dates.

Post Criminal Appeal (DB) No. 902 of 2015 under the heading "Final Disposal" on 05.07.2021 to be taken up as first case subject to part heard, if any.

Post Criminal Appeal (DB) No. 262 of 2010 and Criminal Appeal (DB) No. 830 of 2010 on 07.07.2021 under the heading "Final Disposal".

Mr. Purnendu Kr. Jha, the learned counsel for the appellant in Criminal Appeal (DB) No. 497 of 2017 expresses his inability to argue this criminal appeal in the month of July, 2021 on account of marriage of his daughter.

Mr. Ravi Prakash, the learned Spl.PP appears for the State. Post Criminal Appeal (DB) No. 497 of 2017 under the heading "Final Disposal" on 02.08.2021.

(Shree Chandrashekhar, J.)

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