Mangal Singh Birua And Others vs The State Of Jharkhand
2021 Latest Caselaw 3738 Jhar

     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                 (Criminal Appellate Jurisdiction)
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Cr. Appeal (DB) No. 1634 of 2017

Mangal Singh Birua and others ... ...Appellants Versus The State of Jharkhand ... ...Respondent With Cr. Appeal (SJ) No. 1558 of 2017 Jaipal Singh Birua ... ... Appellant Versus The State of Jharkhand ... ...Respondent (Through V.C.)

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

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For the Appellants : Mr. Vishal Kumar Tiwary, Advocate For the State : Mr. Vineet Kumar Vashistha, APP

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th Order No. 10/Dated: 30 September, 2021 Mr. Vishal Kumar Tiwary, the learned counsel appears for the appellants and seeks one week's time for filing short synopsis and list of dates.

The Registry shall renumber Cr. Appeal (SJ) No. 1558 of 2017 following the direction in the judgment of Full Bench of this Court in Criminal Appeal (SJ) No. 1281 of 2016 and connected matter.

Post these matters under the same heading on 21.10.2021.

(Shree Chandrashekhar, J.)

(Ratnaker Bhengra, J.) Sharda/Madhav