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Pradeep Kumar Singh vs The State Of Jharkhand
2021 Latest Caselaw 3628 Jhar

Citation : 2021 Latest Caselaw 3628 Jhar
Judgement Date : 27 September, 2021

Jharkhand High Court
Pradeep Kumar Singh vs The State Of Jharkhand on 27 September, 2021
                   IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                  Cr. Appeal (DB) No. 374 of 2019

              Pradeep Kumar Singh                   ---         ---   Appellant
                                              Versus
              The State of Jharkhand                ---         ---   Respondent
                                                ---

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

---

For the Appellant: Mr. Rakesh Kumar, Advocate For the Respondent: Mr. Ashok Kumar, A.P.P

---

04 / 27.09.2021 Prayer for suspension of sentence has been renewed through I.A. No. 3254/2021. Learned counsel for the appellant submits that the appellant has remained in custody for nine months during trial and thereafter absconded and then surrendered on 17.01.2019 and since then, he is in custody.

2. It appears that out of the same FIR, apart from this appellant, several other accused persons such as Dinesh Goswami, Arun Yadav, Ranjeet Singh and Pradeep Goswami were charge sheeted and may have faced trial separately. These four accused persons who were absconders were apprehended pursuant to the order dated 01.08.2019 passed in the instant appeal.

3. In the counter affidavit filed by the State on 13.09.2019, it has been stated that Dinesh Goswami died on 02.08.2016 and certificate to that effect dated 29.08.2016 has been enclosed as Annexure-A; Arun Yadav has been sentenced for life vide judgment dated 31.08.2019; Ranjeet Singh has been declared juvenile on 05.01.2005 and Pradeep Goswami had surrendered on 31.08.2019. It further appears that Pradeep Goswami has preferred Cr. Appeal (DB) No. 1249/2019. Learned A.P.P shall ascertain the status of other accused / convicts whether they have been enlarged on bail by suspending their sentence during pendency of the appeals preferred by them or not. Learned A.P.P shall also ascertain as to the criminal antecedent of this appellant.

4. As prayed for, list the case on next Tuesday.

(Aparesh Kumar Singh, J)

(Anubha Rawat Choudhary, J) Ranjeet/

 
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