Bhunaneshwar Mahto & Ors vs The State Of Jharkhand
2022 Latest Caselaw 1404 Jhar

                     IN THE HIGH COURT OF JHARKHAND AT RANCHI
                                   Cr. Appeal (SJ) No. 1838 of 2004

               Bhunaneshwar Mahto & Ors                ..... Appellants
                                    Versus
               The State of Jharkhand                  .... Respondent
                                    With
                               Cr. Appeal (SJ) No. 1937 of 2004

               Lalchand Mahato &Ors                    ..... Appellants
                                    Versus
               The State of Jharkhand                  .... Respondent
                                    With
                               Cr. Appeal (SJ) No. 1939 of 2004

               Khulu Mahato @ Rahul Kumar                         ..... Appellant
                                   Versus
               The State of Jharkhand                                .... Respondent

                     CORAM: HON'BLE MR. JUSTICE NAVNEET KUMAR

               For the Appellants             :Mr. Shekhar Prasad Sinha, Advocate
                                               Mr. Anand Kr. Sinha, Advocate
                                              (Advocates in their respective cases)
               For the State                  :Mr. Manoj Kr. Mishra , A.P.P.
                                              (Cr. Appeal (SJ) No. 1838 of 2004)
                                              Mrs. Nehala Sharmin, A.P.P.
                                              (Cr. Appeal (SJ) No. 1937 of 2004)
                                              (Cr. Appeal (SJ) No. 1939 of 2004)
                                      -----

4/07.04.2022 Mr. Shekhar Prasad Sinha, learned counsel appearing in Cr.

Appeal (SJ) No. 1838 of 2004 submits that he would be filing fresh 'vakalatnama' on behalf of the appellants and seeks adjournment.

Learned APP present in their respective cases are directed to comply previous order and they are directed to do the needful in this regard, failing which, necessary order will be passed.

Let a copy of memo of appeal and a copy of judgment and other required documents be handed over to the learned counsel for the State to effectively assist this Court.

Let this case be posted after receipt of the report from the State.

(Navneet Kumar, J.) R.Kumar////