Ram Dular Kharia vs The State Of Jharkhand
2022 Latest Caselaw 1277 Jhar

            IN THE HIGH COURT OF JHARKHAND AT RANCHI
                         Criminal Appeal (S.J) No. 1204 of 2019
            Ram Dular Kharia                                           ...... Appellant
                                Versus
             The State of Jharkhand                                    ...... Respondent
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CORAM: HON'BLE MR. JUSTICE SANJAY PRASAD

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For the Appellant : Mr. Rajesh Kumar, Advocate For the State : Mr. S.K. Dubey, Advocate .....

The matter was taken up through Video Conferencing. Learned counsel for the parties had no objection with it and submitted that the audio and video qualities are good.

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Order No. 06/ Dated: 30.03.2022 Heard, learned counsel for the appellant and learned A.P.P. for the State.

Let a report was called for from the Court concerned as to whether the appellant is released on bail or not as it appears that appellant was in custody since 11.08.2015 and he has been awarded five years R.I. by the judgment and order of sentence dated 15.02.2017 .

The report must be submitted within one week from the date of this order .

Put up this case on 7.4.2022.

(Sanjay Prasad, J.) Bibha/Sk