Mumtaz Alam vs The State Of Jharkhand
2022 Latest Caselaw 3140 Jhar

                       IN THE HIGH COURT OF JHARKHAND AT RANCHI
                              Criminal Appeal (S.J.) No. 235 of 2022
                                          ....

              Mumtaz Alam                                            ....    Appellant
                                          Versus
             The State of Jharkhand                                   .... Respondent
                                          ....
              CORAM:          HON'BLE MR. JUSTICE RAJESH KUMAR

                For the Appellant             : Mr. S.B.Deo, Adv.
                For the State                 : Ms. Mohua Palit, APP
                                              ....

03/10.08.2022            In view of the judgments of Hon'ble Apex Court in the case of Bikramjit

Singh Vrs. State of Punjab reported in (2020) 10 SCC 616 and in the case of State of Kerala and Others Vrs. Roopesh reported in 2021 SCC Online SC 3099, learned counsel for the appellant seeks permission to convert this appeal as Criminal Appeal (D.B.).

Permission is granted.

Office is directed to act accordingly.

(Rajesh Kumar, J.)

Shahid/