Dr. Laliteshwar Pd. Yadav vs The Union Of India Through C.B.I
2022 Latest Caselaw 1456 Jhar

           IN THE HIGH COURT OF JHARKHAND AT RANCHI
                            Cr. Appeal (SJ) No. 154 of 2022
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Dr. Laliteshwar Pd. Yadav @ Laliteshwar Prasad Yadav --- Appellant Versus The Union of India through C.B.I. --- --- Respondent

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CORAM: The Hon'ble Mr. Justice Aparesh Kumar Singh Through: Video Conferencing

For the Appellant: Mr. Vishnu Kr. Sharma, Advocate For the Respondent: M/s. Prashant Pallav, ASGI, Navneet Sahay, Shivani Jaluka.

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03/ 08.04.2022 Surviving defect no.9(v) which relates to the copy of the impugned judgment supplied by the learned trial court is ignored.

Admit.

Call for the lower court records in connection with R.C. Case No. 47(A)/1996-Pat from the court of learned Special Judge-V, C.B.I (A.H.D Scam Cases), Ranchi.

Prayer for suspension of sentence of the appellant made through I.A. No.2064 of 2022 shall be considered after receipt of the LCR.

(Aparesh Kumar Singh, J) Shamim/