Guddu Singh @ Guddu Rai @ Ravikant ... vs State Of Jharkhand
2021 Latest Caselaw 3426 Jhar

          IN THE HIGH COURT OF JHARKHAND AT RANCHI

                          Cr. Appeal (DB) No. 07 of 2021

           Guddu Singh @ Guddu Rai @ Ravikant Rai
                                       ...    ...      ...   Appellant
                                  Versus
           State of Jharkhand               ...      ...   Respondent
                                       With
                       Cr. Appeal (DB) No. 614 of 2020

         Md. Niyaz @ Md. Niyaz Khan ... ... ...   Appellant
                             Versus
         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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Through: Video Conferencing

For the Appellant : Mr. B.M. Tripathy, Senior Advocate Mr. Naveen Kumar Jaiswal, Advocate For the State : Mr. Prabir Kumar Chatterjee, A.P.P.

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Cr. Appeal (DB) No. 07 of 2021

6/14.09.2021 Learned senior counsel for the appellant Mr. B.M.

Tripathy assisted by Mr. Naveen Kumar Jaiswal, Advocate

does not press the prayer for suspension of sentence of the

appellant made through I.A. No. 2686 of 2021.

2. Mr. Prabir Kumar Chatterjee, learned A.P.P. does not

oppose the prayer.

3. In view of the prayer made on behalf of the appellant,

I.A. No. 2686 of 2021 is dismissed as not pressed.

Cr. Appeal (DB) No. 614 of 2020

4. Learned senior counsel for the appellant Mr. B.M.

Tripathy submits that he would be filing supplementary

affidavit with supporting judgments which shows that

appellant has been acquitted in all the three other cases in which he was arraigned as an accused.

5. As prayed for, one week time is allowed for that

purpose. Matter be listed after one week.

(Aparesh Kumar Singh, J.)

(Anubha Rawat Choudhary, J.) Binit/