Citation : 2023 Latest Caselaw 3149 Jhar
Judgement Date : 24 August, 2023
IN THE HIGH COURT OF JHARKHAND AT RANCHI
Cr. Appeal (DB) No. 1117 of 2023
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Praveen Mandal .... ... Appellant Versus 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 : Mr. Tarun Kumar No.1, Advocate For the Respondent : Mrs. Nehala Sharmin, APP
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th 04/Dated: 24 August, 2023
Heard the learned counsel for the parties.
Admit.
Mrs. Nehala Sharmin, learned APP waives notice on behalf of the respondent-State.
It has been submitted that arising out of the same judgment, one appeal is lying pending filed on behalf of the co-convict being Cr. Appeal (DB) No. 1147 of 2023, wherein, LCR has been called for, as such, the instant case may be tagged with the aforesaid appeal.
Considering the same, let this case be listed along with Cr. Appeal (DB) No. 1147 of 2023.
I.A. No. 6035 of 2023 will be considered after receipt of the LCR.
(Sujit Narayan Prasad, J.)
(Navneet Kumar, J.)
Saurabh/-
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