Jharkhand High Court
Kedar Paswan vs The Union Of India Through Cbi/ ... on 16 November, 2021
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (SJ) No.457 of 2019
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Kedar Paswan .... .... .... Appellant
Versus
The Union of India through CBI/ SPE/Ranchi
.... .... .... Respondent
With
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Cr. Appeal (SJ) No.284 of 2019
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Ramanand Ram @ Ramannand Ram .... .... .... Appellant
Versus
The Union of India through C.B.I. .... .... .... Respondent
With
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Cr. Appeal (SJ) No.364 of 2019
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Smt. Shobha Sinha .... .... .... Appellant
Versus
The Union of India through C.B.I. .... .... .... Respondent
With
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Cr. Appeal (SJ) No.444 of 2019
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Md. Ilyas Hussain @ Md. Illiyas Hussain
.... .... .... Appellant
Versus
The Union of India through Central Bureau of Investigation
.... .... .... Respondent
With
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Cr. Appeal (SJ) No.458 of 2019
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Dhudheshwar Nath Singh @ Dudheshwar Nath Singh
.... .... .... Appellant
Versus
The Union of India through CBI/ SPE/Ranchi
.... .... .... Respondent
With
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Cr. Appeal (SJ) No.469 of 2019
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Md. Sahabuddin Baig .... .... .... Appellant
Versus
The Union of India through C.B.I./ SPE, Ranchi
.... .... .... Respondent
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CORAM : HON'BLE MR. JUSTICE ANIL KUMAR CHOUDHARY
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For the Appellants : Mr. Ajit Kumar, Sr. Advocate
Mrs. J. Mazumdar, Advocate
Ms. Chandana Kumari, Advocate
Mr. Jitendra Shankar Singh, Advocate
Mr. Kripa Shankar Nanda, Advocate
Mr. Raunak Sahay, Advocate
Mr. J. Tiwari, Advocate
For the C.B.I. : Mrs. Nitu Sinha, Advocate
Mr. Rohit Sinha, Advocate
Mr. B. K. Prasad, Advocate
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Order No.07 Dated- 16.11.2021
In Cr.Appeal (S.J.) Nos.457 of 2019 and 364 of 2019
Heard the parties.
Mr. Ajit Kumar, learned senior counsel for the appellant of Cr.
Appeal (S.J.) No.457 of 2019 submits that keeping in view of the fact that
the appellant-Kedar Paswan was aged about 71 years on the date of the
judgment i.e. on 22.02.2019 and since then he has been in custody as also
he was in custody for about two months during the trial and he faced
rigors of trial since 1997 to 2019, hence, it is submitted that he will seek
instruction from the appellant-Kedar Paswan not to contest the appeal on
merit and will only confine his argument on the point of the sentence of
the appellant-Kedar Paswan and prays for time.
Mr. Raunak Sahay, learned counsel for the appellant of Cr. Appeal
(S.J.) No.364 of 2019 submits that keeping in view of the fact that the
appellant- Smt. Sobha Sinha was aged about 68 years on the date of the
judgment i.e. on 22.02.2019 and since then she is in custody except the
brief period during which she was released on provisional bail and she
has been in custody for about twenty three months during the trial and
after conviction taken together and she also faced rigors of trial since 1997
to 2019, hence, it is submitted that he will seek instruction from the
appellant- Smt. Sobha Sinha not to contest the appeal on merit and will
only confine his argument on the point of the sentence of the appellant-
Smt. Sobha Sinha and prays for time.
Prayer for time is allowed.
List these appeals on 18.11.2021.
Pappu/ (Anil Kumar Choudhary, J.)
In Cr.Appeal (S.J.) Nos.284 of 2019, 458 of 2019 and 469 of 2019
Heard the parties.
Learned counsel for the appellants prays for time.
Prayer for time is allowed. The appellant is in custody.
List these appeals on 18.11.2021.
Pappu/ (Anil Kumar Choudhary, J.)
In Cr.Appeal (S.J.) No.444 of 2019
Heard Mr. Jitendra Shankar Singh, learned counsel for the appellant
in part.
List this appeal on 18.11.2021 for further hearing on the merits of
the appeal.
Pappu/ (Anil Kumar Choudhary, J.)
