Avinash Kumar vs The State Of Jharkhand
2023 Latest Caselaw 2608 Jhar

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   IN THE HIGH COURT OF JHARKHAND AT RANCHI
              Cr. Appeal (DB) No. 710 of 2023
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Avinash Kumar ... ... Appellant Versus The State of Jharkhand ... ... Respondent

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CORAM :HON'BLE MR. JUSTICE SUJIT NARAYAN PRASAD HON'BLE MR. JUSTICE NAVNEET KUMAR

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For the Appellant : Mrs. Surabhi, Advocate For the Respondent : Mr. Saket Kumar, A.P.P

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rd Order No. 4 : Dated 3 August, 2023 Per Sujit Narayan Prasad, J:

1. Heard.

2. Admit.

3. Mr. Saket Kumar, learned Additional Public Prosecutor

waives notice on behalf of respondent-State.

4. Mr. Saket Kumar, learned APP submits that arising out

of same impugned judgment other appeals being Cr.

Appeal (DB) No. 460 of 2023, Cr. Appeal (DB) No. 599 of

2023 and 502 of 2023, have also been filed, in which,

Lower Court Records has been called for.

5. In view thereof, list this case along with Cr. Appeal (DB)

No. 460 of 2023, Cr. Appeal (DB) No. 599 of 2023 and

502 of 2023.

I.A No. 4261 of 2023

6. Prayer for bail (I.A. No. 4261 of 2023) shall be

considered on the next date of hearing.

7. List this case on 10th August, 2023 along with Cr.

Appeal (DB) No. 460 of 2023, Cr. Appeal (DB) No. 599 of

2023 and 502 of 2023.

(Sujit Narayan Prasad, J.)

(Navneet Kumar, J.) Alankar/